Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 35 in The Punjab Separation of Judicial and Executive Functions Act, 1964 35. In section 143, for the words "any other Magistrate" the words "any other Executive Magistrate" shall be substituted.
