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Section 3(1)(c)(ii) in The Code Of Criminal Procedure, 1973 [
"Section 3(1)(c)"
] [
"Section 3(1)"
] [
"Section 3"
] [
"Complete Act"
]
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Central Government Act
(ii) in relation to any other area, be construed as a reference to a Judicial Magistrate of the first class exercising jurisdiction in that area;