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[Cites 0, Cited by 2] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(b) in The Code of Criminal Procedure, 1973

(b)Subject to the general control of the Chief Judicial Magistrate, every Sub-Divisional Judicial Magistrate shall also have and exercise, such powers of supervision and control over the work of the Judicial Magistrates (other than Additional Chief Judicial Magistrates) in the sub-division as the High Court may, by general or special order, specify in this behalf.