Legal Document View

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
[Cites 0, Cited by 28] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Code of Criminal Procedure, 1973

(2)The Chief Judicial Magistrate may, from time to time, make rules or give special orders, consistent with this Code, as to the distribution of business among the Judicial Magistrates subordinate to him.
BIHAR.- After sub-section (2) of Section 15 insert the following sub-section (3) and shall be deemed always to have been inserted, namely :"(3) Any Judicial Magistrate exercising powers over any local area extending beyond the district in which he holds his court, shall be subordinate to the Chief Judicial Magistrate of the said district and reference in this Code to the Sessions Judge shall be deemed to be reference to the Sessions Judge of that district where he holds his court". [Bihar Act No. 8 of 1977, Section 4, w.e.f. 10-1-1977]