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| Sections | Particulars |
|---|---|
| Chapter II | Constitution Of Criminal Courts And Offices |
| 21 | Special Executive Magistrates |
| Description | The State Government may appoint, for such term as it may think fit, Executive Magistrates, to be known as Special Executive Magistrates for particular areas or for the performance of particular functions and confer on such Special Executive Magistrates such of the powers as are conferrable under this Code on Executive Magistrates, as it may deem fit. |
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