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[Cites 0, Cited by 13] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Code of Criminal Procedure, 1973

(5)Nothing in this section shall preclude the State Government from conferring, under any law for the time being in force, on a Commissioner of Police, all or any of the powers of an Executive Magistrate in relation to a metropolitan area.
PUNJAB.-Powers of Executive Magistrates.- Notwithstanding anything contained in the Code, -(a) an Executive Magistrate shall, to the exclusion of any other Magistrate, have power to take cognizance of and to try and dispose of cases relating to specified offences;(b) the Executive Magistrate shall, to the exclusion of any other Magistrate, exercise powers of remand under Section 167 of the Code in relation to the specified offences and for that purpose of the said Section 167 shall be so read as if the words "Judicial Magistrate" or "Magistrate" and the words "District Magistrate" were substituted for the words "Chief Judicial Magistrate". [Vide Punjab Act 22 of 1983 (w.e.f. 27th June, 1983].UTTAR PRADESH.- After sub-section (5) of Section 20 of this Code the following sub-section shall be inserted -(6) The State Government may delegate its powers under sub-section (4) to the District Magistrate. [U.P. Act No. 1 of 1984, Section 5 w.e.f. 1-5-1984]