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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(2)In sub-section (2), -
(a)for the words "Sub-divisional Magistrate", the words "Sub-Divisional judicial Magistrate" shall be substituted; and
(b)for the words "District Magistrate", the words "Sessions Judge" shall be substituted: