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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(b) in The West Bengal Separation of Judicial And Executive Functions Act, 1970

(b)any Judicial Magistrate may be invested by the Sessions Judge to whom he is subordinate with any powers specified in Part IB of the Fourth Schedule as powers with which he may be invested by the Sessions Judge;