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

Union of India - Subsection

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

(d)to any area which is included in a metropolitan area, as a reference to such metropolitan area, and any reference to a Magistrate of the first class or of the second class in relation to such area, shall be construed as a reference to the Metropolitan Magistrate exercising jurisdiction in such area.