Section 76 in The Punjab Separation of Judicial and Executive Functions Act, 1964
76. In the proviso to sub-section (1) of section 562, -
(i)for the words "Magistrate of the third class, or a Magistrate of the second class not specially empowered by the State Government", the words "Judicial Magistrate of the second class not specially empowered by the High Court" shall be substituted; and(ii)for the words "Magistrate of the first class a or Sub-divisional Magistrate," the words "Judicial Magistrate of the first class" shall be substituted.
