Section 2 in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983
2. Definitions.
- In this Act unless the context otherwise requires-(a)"Code" means the Code of Criminal Procedure, 1973 (Act 2 of 1974) in its application to the State of Assam;(b)"Executive Magistrate" means an Executive Magistrate in the State of Assam; and(c)words and expressions used herein and defined in the Code shall have the meanings respectively assigned to them in the Code.
