Section 88 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
88. In section 373, -
(1)after the words "the District Magistrate", the words "and the Sub-Divisional Judicial Magistrate" shall be inserted;(2)the following proviso shall be added, namely :-"Provided that in a case tried by the City Sessions Court established for the presidency-town of Calcutta, the Court shall forward such copy to the Chief Presidency Magistrate.".
