11. Custodian to be public servant.-
The Custodian shall be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
11. Custodian to be public servant.- The Custodian shall be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860). |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
