Section 71 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
71. In sub-section (1) of section 204, for the words "a Magistrate taking cognizance of an offence", the words, figures and brackets "a Judicial Magistrate taking cognizance of an offence, or of a Judicial Magistrate to whom a case has been transferred under sub-section (2) of section 191" shall be substituted.
