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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14) in Hyderabad General Clauses Act, 1308F

(14)[ "Magistrate" shall include every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1898 (Central Act V of 1898), for the time being in force; [Substituted by A. O., 1956.]