Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 36 in The West Bengal Separation of Judicial And Executive Functions Act, 1970 36. In section 96, after the words "District Magistrate", in the two places where they occur, the words, "Sub-Divisional Judicial Magistrate" shall be inserted.
