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[Cites 0, Cited by 1] [Section 2(17)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(17)(f) in The Code of Civil Procedure, 1908

(f)every officer of the Government whose duty it is, as such officer, to prevent offences, to give information of offences, to bring offenders to justice, or to protect the public health, safety or convenience;