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

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Union of India - Subsection

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

(a)any reference, without any qualifying words, to a Magistrate, shall be construed, unless the context otherwise requires :-

(i)in relation to an area outside a metropolitan area, as a reference to a Judicial Magistrate;

(ii)in relation to a metropolitan area, as a reference to a Metropolitan Magistrate;