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

State of Haryana - Subsection

Section 2(32) in The Punjab General Clauses Act, 1898

(32)[ "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;] [Now Act 5 of 1898, see unrpealed Central Acts, Volume IV.]