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

State of Jammu-Kashmir - Subsection

Section 2(17)(f) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(f)every officer of the Government whose duty it is, as such officer, to prevent offences, to give information of offences, to bring offender to justice, or to protect the public health, safety or convenience;