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] [Entire Act] State of Haryana - Section Section 7 in The Punjab Separation of Judicial and Executive Functions Act, 1964 7. In sub-section (1) of section 13, for the word "Magistrate", the words "Executive Magistrate" shall be substituted.
