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State of West Bengal - Section

Section 68 in The West Bengal Separation of Judicial And Executive Functions Act, 1970

68. In section 193, -

(1)in sub-section (1), for the word "Magistrate", the words "Judicial Magistrate" shall be substituted; and
(2)in sub-section (2), after the words "State Government", the words ", in consultation with The High Court," shall be inserted.