Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 25 in The Punjab Separation of Judicial and Executive Functions Act, 1964 25. In section 95, after the words "District Magistrate", wherever occurring, the words "Chief Judicial Magistrate" shall be inserted.
