Indian Penal Code, 1860
16 [14. "Servant of Government"
The words "servant of Government" denote any officer or servant continued, appointed or employed in India or under the authority of Government.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Indian Penal Code, 1860 16 [14. "Servant of Government" The words "servant of Government" denote any officer or servant continued, appointed or employed in India or under the authority of Government.] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
