Section 3(23) in The General Clauses Act, 1977 (1920 A. D.)
(23)Magistrate. - "Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure for the time being in force;[(24) Minister. - " Minister" shall include the Chief Justice and a Judge of the High Court of Judicature] [Clause 24 substituted by Notification No. 3-L/85 published in Government Gazette dated 8th Bhadoon, 1985.] [and every person appointed as Advisor to the Governor consequent on the Governor assuming the functions of the Government of the State under section 92 of the Constitution of Jammu and Kashmir] [Added by Act No. 2 of 2018, dated 21.6.2018.];
