Section 2(1)(a) in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022

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

(a)"Magistrate" means,—

(i)in relation to a metropolitan area, the Metropolitan Magistrate;

(ii)in relation to any other area, the Judicial Magistrate of the first class; or

(iii)in relation to ordering someone to give security for his good behaviour

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