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[Cites 0, Cited by 20] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Code of Criminal Procedure, 1973

(3)The Chief Metropolitan Magistrate may, from time to time, make rules or give special orders, consistent with this Code, as to the distribution of business among the Metropolitan Magistrates and as to the allocation of business to an Additional Chief Metropolitan Magistrate.