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[Cites 0, Cited by 4] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(b) in The Code of Criminal Procedure, 1973

(b)which are administrative or executive in nature, such as, the granting of a licence, the suspension or cancellation of a licence, sanctioning prosecution or withdrawing from a prosecution, they shall, subject as aforesaid, be exercisable by an Executive Magistrate.