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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(3) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(3)for sub-section (4), the following sub-section shall be substituted, namely :-"(4) Any Magistrate giving such order shall forward a copy of his order, with his reasons for making it, to the Sessions Judge."