Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(3) in The Criminal Law (Amendment) Ordinance, 1944 (3)The functions of a District Judge under this Ordinance shall, in a Presidency town, be exercised by the Chief Judge of the Small Cause Court.
