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State of West Bengal - Section

Section 40 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

40. In sub-section (1) of section 106, for the words "a District Magistrate, a Sub-Divisional Magistrate or a Magistrate of the first class", the words "a Sub-Divisional Judicial Magistrate or a Judicial Magistrate of the first class" shall be substituted.