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[Cites 0, Cited by 16] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Code of Criminal Procedure, 1973

(2)The District Magistrate may, from time to time, make rules or give special orders, consistent with this Code as to the distribution of business among the Executive Magistrates subordinate to him and as to the allocation of business to an Additional District Magistrate.