38. Competent authority, etc., to be public servants.-
The competent authority and any person authorised by 4[it] 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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38. Competent authority, etc., to be public servants.- The competent authority and any person authorised by 4[it] 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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