Section 45(ii) in The Punjab Separation of Judicial and Executive Functions Act, 1964
(ii)in sub-section (2), for the words "State Government, or the District Magistrate subject to the general or special orders of the State Government, may empower any Magistrate", the words "High Court, or the Chief Judicial Magistrate subject to the general or special orders of the High Court, may empower any other Judicial Magistrate" shall be substituted ; and
