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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(4) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(4)The High Court may call for and examine the record of any proceeding under sections 118, 122, 143, 144 or 145, notwithstanding the fact that such proceeding was before an Executive Magistrate.