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State of West Bengal - Section

Section 76 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

76. In section 263, -

(1)for the words "Magistrate or Bench of', the words "Judicial Magistrate or Bench of Judicial" shall be substituted; and
(2)after the words "State Government may", the words ", in consultation with the High Court," shall be inserted.