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] Union of India - Subsection Section 2(3) in Public Debt Rules, 1946 (3)"District Magistrate" means every person exercising all or any of the powers of a " District Magistrate" as defined under the Code of Criminal Procedure for the time being in force;
