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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(ii) in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997

(ii)Every Special Judicial Magistrate shall undergo training for one month with the District and Sessions Judge/Chief Judicial Magistrate of the District where he is posted. Provided that Chief Justice may exempt any such appointee from training.