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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(3)All Assistant Sessions Judges shall be subordinate to the Sessions Judge in whose Court they exercise jurisdiction and he may, from time to time make rules consistent with this Code as to the distribution of business among such Assistant Sessions Judges.