Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 69 in The Punjab Separation of Judicial and Executive Functions Act, 1964

69. In sub-section (1) of section 488, for the words "District Magistrate, a Presidency Magistrate, a Sub-divisional Magistrate or a Magistrate" the words "Chief Judicial Magistrate or any other Judicial Magistrate" shall be substituted.