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

State of West Bengal - Subsection

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

(d)any Executive Magistrate may be invested by the District Magistrate to whom he is subordinate with any of the powers specified in Part IIB of the Fourth Schedule as powers with which he may be invested by the District Magistrate.".