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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(e) in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996

(e)has obtained a degree in law as specified in clause (c) of sub-section (1) of Section 24 of the Advocate Act, 1961 and worked for atleast three years on a gazetted post, involving the exercise of judicial functions.