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[Cites 0, Cited by 0] [Section 579] [Entire Act]

State of West Bengal - Subsection

Section 579(2) in Kolkata Municipal Corporation Act, 1980

(2)Any Magistrate appointed under sub-section (1) shall be called Municipal Magistrate and shall, when functioning within the Presidency-town of Kolkata or within the limits or the Port of Calcutta, be deemed to be a Metropolitan Magistrate for the purposes of the Code of Criminal procedure 1973 (2 of 1974).