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State of Uttar Pradesh - Section

Section 184 in The General Rules (Criminal), 1977

184. [ Inspection by District and Sessions Judge. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- Every District and Sessions Judge shall inspect the courts and offices of Chief Judicial Magistrate, Additional Chief Judicial Magistrate and Judicial Magistrate including Special Chief Judicial Magistrate and Special Magistrate, if any, subordinate to him at least once a year. A report of such inspections shall be sent to the High Court.]