Section 6 in Bharatiya Nagarik Suraksha Sanhita, 2023
6. Classes of Criminal Courts.
Besides the High Courts and the Courts constituted under any law, other than this Sanhita, there shall be, in every State, the following classes of Criminal Courts, namely:-(i) Courts of Session;(ii) Judicial Magistrates of the first class;(iii) Judicial Magistrates of the second class; and(iv) Executive Magistrates.[Similar to Section 6 from Old CrPC-Also Refer]
