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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(iii) in United Provinces Melas Act, 1938

(iii)"Officer-in charge" means a magistrate or any person appointed by the [State Government] [Substituted by the A.O. 1950. For (provincial Government).] to perform the duties of an Officer-in-charge;