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

State of Nagaland - Subsection

Section 2(7) in Nagaland Forest Act, 1968

(7)"Magistrate" means a Magistrate of the first or second class, and includes a Magistrate of the third class when he is specially empowered by the State Government to try forest offences ;(7-A) "prescribed" means prescribed by any rule made under this Act ;