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Section 19(d) in The Indian Penal Code, 1860 [
"Section 19"
] [
I.P.C.
]
Citedby 1 docs
Krishna Kumar Damani vs Ramnarain Agarwal And Anr. on 13 September, 1983
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Central Government Act
(d) A Magistrate exercising jurisdiction in respect of a charge on which he has power only to commit for trial to another Court, is not a Judge.