The Central Goods and Services Tax Act, 2017
156. Persons deemed to be public servants.-
All persons discharging functions under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
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The Central Goods and Services Tax Act, 2017 156. Persons deemed to be public servants.- All persons discharging functions under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860). |
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