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Union of India - Section

Section 6 in The Code of Criminal Procedure, 1973

6. Classes of Criminal Courts.

- Besides the High Courts and the Courts constituted under any law, other than this Code, there shall be, in every State, the following classes of Criminal Courts, namely, -
(i)Courts of Session;
(ii)Judicial Magistrates of the first class and, in any metropolitan area, Metropolitan Magistrate;
(iii)Judicial Magistrates of the second class; and
(iv)Executive Magistrates.