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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Habitual Offenders' Restriction Act, 1952

(b)"District Magistrate" includes the Additional District Magistrate or any Magistrate of the first class specially empowered by the State Government to perform the functions of the District Magistrate under this Act;