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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The District Magistrate may, from time to time, make rules or give special orders, consistent with this Sanhita, as to the distribution or allocation of business among the Executive Magistrates subordinate to him.[Similar to Section 23 from Old CrPC-Also Refer]