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State of Jammu-Kashmir - Section

Section 6A in The Code of Criminal Procedure, 1989 (1933 A. D.)

6A. [ Classes of Magistrates. [Inserted by Act XL of 1966.]

- There shall be the following classes of Magistrates, namely :-I. Judicial Magistrates.
(1)Chief Judicial Magistrates.
(2)Judicial Magistrates of the first class.
(3)Judicial Magistrates of the second class.
(4)Special Judicial Magistrates.II. Executive Magistrates.
(1)District Magistrates.
(2)Addl. District Magistrates.
(3)Sub-Divisional Magistrates.
(4)Executive Magistrates of the first class.
(5)Executive magistrates of the second class.
(6)Special Executive Magistrates].B. - Territorial Divisions.