Section 3(1)(c) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 32] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The Code of Criminal Procedure, 1973

(c)any reference to a Magistrate of the first class shall, -

(i)in relation to a metropolitan area, be construed as a reference to a Metropolitan Magistrate exercising jurisdiction in that area;

(ii)in relation to any other area, be construed as a reference to a Judicial Magistrate of the first class exercising jurisdiction in that area :