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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(m) in The Himachal Pradesh Police Act, 2007

(m)"Magistrate" means, unless the context otherwise requires, an Executive Magistrate appointed under section 20 of the Code of Criminal Procedure, 1973, and includes a person exercising powers of Sub-Divisional Magistrate or District Magistrate;