The Prohibition of Child Marriage Act, 2006
17. Child Marriage Prohibition Officers to be public servants.
The Child Marriage Prohibition Officers shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
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The Prohibition of Child Marriage Act, 2006 17. Child Marriage Prohibition Officers to be public servants. The Child Marriage Prohibition Officers shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code. |
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