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State of Haryana - Section

Section 15 in The Punjab Separation of Judicial and Executive Functions Act, 1964

15. In section 36, after the words "District Magistrate", the words "Chief Judicial Magistrates" shall be inserted; and for the words "Magistrates of the first, second and third classes" the words "Judicial and Executive Magistrates other then Special Judicial Magistrates" shall be substituted.