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Union of India - Section
Section 480 in The Code of Criminal Procedure, 1973
480. Practising pleader not to sit as Magistrate in certain Courts.
- No pleader who practices in the Court of any Magistrate shall sit as a Magistrate in that Court or in any Court within the local jurisdiction of that Court.| KARNATAKA.- Insert the following section after Section 480 -"480-A. Other powers of Magistrate.- Any Judicial Magistrate or Executive Magistrate shall be entitled to attest, verify or authenticate any document brought before him for the purpose of attestation, verification or authentication, as the case may be, and to affix seals thereon, as may be prescribed by any law for the time being in force." [Karnataka Act No. 36 of 1984, Section 2, w.e.f. 19.6.1984] |