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

State of Sikkim - Subsection

Section 2(1)(h) in The Sikkim Police Act, 2008

(h)"Magistrate" means, unless the context otherwise requires, an Executive Magistrate appointed under Section 20 of the Code of Criminal Procedure, 1973 and includes a person exercising powers of Sub-Divisional Magistrate or District Magistrate;