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[Cites 0, Cited by 8] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Immoral Traffic (Prevention) Act, 1956

(c)"magistrate" means a District Magistrate, a Sub-Divisional Magistrate, a Presidency Magistrate, or a Magistrate of the first class specially empowered by the State Government, by notification in the Official Gazette, to exercise jurisdiction under this Act;