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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(1)(c) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(c)any Bench of Judicial Magistrates vested with the powers of a Judicial Magistrate of the first class and specially empowered in this behalf by the State Government in consultation with the High Court";