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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(18) in Andhra Pradesh General Clauses Act, 1891

(18)[ "Magistrate" shall mean any person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1882] [See now-the Code of Criminal Procedure, 1973 (2 of 1974)]