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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(39) in Meghalaya Interpretation and General Clauses Act, 1972

(39)"Magistrate" includes every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1898 (Now Code of Criminal Procedure, 1973 (2 of 1974)] or under any other law, for the time being in force , relating to criminal procedure ;