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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Such Magistrates shall be called Special Judicial Magistrates and shall be appointed for such term, not exceeding one year at a time, as the High Court may, by general or special order, direct.[Similar to Section 13 from Old CrPC-Also Refer]