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[Cites 0, Cited by 3] [Section 2(17)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(17)(d) in The Code of Civil Procedure, 1908

(d)every officer of a Court of Justice whose duty it is, as such officer, to investigate or report on any matter of law or fact, or to make, authenticate or keep any document, or to take charge or dispose of any property, or to execute any judicial process, or to administer any oath, or to interpret, or to preserve order, in the Court, and every person especially authorized by a Court of Justice to perform any of such duties;