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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Any powers conferred by the Chief Judicial Magistrate or by the District Magistrate may be withdrawn by the respective Magistrate by whom such powers were conferred.[Similar to Section 34 from Old CrPC-Also Refer]