Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(5) in The U. P. Opium Smoking Act, 1934 (5)"Magistrate" means a Magistrate of the first class or a Magistrate of the 2nd class specially empowered by the State Government to try cases under this Act;
