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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(ii) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(ii)in sub-section (2), for the words "to the Court to which appeals against sentences of the Court passing such order would lie" the words "to the Sessions Judge" shall be substituted.