Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 66 in The Punjab Separation of Judicial and Executive Functions Act, 1964 66. In section 437, for the words "or District Magistrate", occurring thrice, the words "or Chief Judicial Magistrate" shall be substituted.
