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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(i) in The Code of Criminal Procedure, 1973

(i)any reference in such of the provisions of this Code, as apply to the State of Nagaland to the Court and authority mentioned in Column (1) of the Table below shall, until the Courts of Judicial Magistrates are constituted in the said areas, be construed, as references to the Court and authority mentioned in the corresponding entry in Column (2) of that Table :