Section 3(38) in Nagaland Interpretation and General Clauses Act, 1978
(38)"Magistrate" includes every person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974) or Nagaland Rules for Administration of Justice and Police Rules, 1937 or under any other law, for the time being in force, relating to criminal procedure ;
