Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 12 in The Punjab Separation of Judicial and Executive Functions Act, 1964

12. In section 29-B for the words "a District Magistrate or a Chief Presidency Magistrate, or any Magistrate specially empowered by the State Government", the words "a Chief Judicial Magistrate or any other Judicial Magistrate specially empowered by the High Court" shall be substituted.