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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(1) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(1)in sub-section (1), for the words "District Magistrate, or any Sub-Divisional Magistrate empowered by the State Government", the words "any Sub-Divisional Judicial Magistrate empowered by the State Government in consultation with the High Court" shall be substituted;