13. Officers under Act to be public servants.-

All officers and servants appointed under this Act shall be deemed to be public servants within the meaning of the Indian Penal Code (45 of 1860); 2***.

1. Ins. by Act 45 of 1960, s. 10.

2. Certain words omitted by s. 11, ibid.

3. Subs. by the A.O. 1937, for the original section.

4. Ins. by Act 45 of 1960, s. 12.

5. Subs. by Act 20 of 1983, s. 2 and the Schedule, for certain words (w.e.f. 15-3-1984).