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Union of India - Section

Section 526 in Bharatiya Nagarik Suraksha Sanhita, 2023

526. Practising advocate not to sit as Magistrate in certain Courts.

No advocate who practices in the Court of any Magistrate shall sit as a Magistrate in that Court or in any Court within the local jurisdiction of that Court.[Similar to Section 480 from Old CrPC-Also Refer]