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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Jharkhand - Subsection

Section 244(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)As the Courts of [Executive] [Substituted by C. S. No. 83.] Magistrates are inspected by District Magistrates and Divisional Commissioners-officers whose attention is directed in the main to such details as the maintenance of the registers, and the state of the offices visited-the Sessions Judge should not occupy himself with those matters.