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

State of Jammu-Kashmir - Subsection

Section 2(1)(a) in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971

(a)"Magistrate" means a District Magistrate, Sub-Divisional Magistrate, or District and Sessions Judge;