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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(f) in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997

(f)has obtained a decree in law as specified in clause (c) of Sub- Section (i) of Section 24 of the Advocate Act, 1961 and worked for at least three years on a gazetted post, involving the exercise of Judicial functions.