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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(2)the following proviso shall be added, namely :-"Provided that in a case tried by the City Sessions Court established for the presidency-town of Calcutta, the Court shall forward such copy to the Chief Presidency Magistrate.".