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 50] [Entire Act] State of Haryana - Subsection Section 50(b) in The Punjab Separation of Judicial and Executive Functions Act, 1964 (b)any Judicial Magistrate of the first class specially empowered in this behalf by the High Court, and
