Section 2 in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971
2. Definitions
(1)In this Act unless there is anything repugnant in the subject or context :-(a)"Magistrate" means a District Magistrate, Sub-Divisional Magistrate, or District and Sessions Judge;(b)"Newspaper" means any periodical work containing public news or comments on public news;(c)"Printing Press" includes all engines, machinery, types, lithographic stones, implements, utensils and other plant or materials used for the purpose of printing.(2)Save as herein otherwise provided, all words and expressions in this Act shall have the same meanings as those respectively assigned to them in the Code of Criminal Procedure, Samvat 1989.
