AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

16. Officers and employees of the Committee to be public servants.-

All officers and employees of the Committee shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule or regulation made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).



Textiles Committee Act, 1963 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys