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 33 in The Punjab Separation of Judicial and Executive Functions Act, 1964 33. In sections 127, 128, 129, 130, 131 and 132, for the word "Magistrate", wherever occurring, the words "Executive Magistrate" shall be substituted.
