Section 32(44) in Rajasthan General Clauses Act, 1955
(44)"Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1908 ([Central] [Inserted by item No.(vii) of Section 7 of Rajasthan Act No.45 of 1957 published in Rajasthan Gazette, Part IV-A Extraordinary, dated 24-12.1947.] Act V of 1898.)
