Section 6 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
6. In section 10, -
(1)in sub-section (1), for the words "a Magistrate", the words "an Executive Magistrate" shall be substituted;(2)in sub-section (2), for the words "any Magistrate", the words "any Executive Magistrate" shall be substituted; and(3)in sub-section (3), for the words, figures and brackets "sections 192, sub-section (1)", the words, figures and brackets "sections 88, sub-section (6C), 124, 125, 192, sub-section (1)" shall be substituted.
