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Judgment
4 paragraphs · 80 words
1.
Section 195, Criminal Procedure Code, does not empower a Magistrate to fix a time during which a sanction may be in force. The legislature
has expressly provided that the sanction shall not remain in force for more than six months, but has conferred no power on the authority granting
the sanction to limit it to a shorter period. The orders must be set aside and the Deputy Magistrate must receive the complaints and dispose of
them according to law.