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

Report No. 50

Appendix 2

Referencei a few Recent Central Acts to Treat Certain Officers as Public Servants within The Meaning of Section 21, Indian Penal Code.

1. The Textile Committee Act, 1963

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



The Proposal to included Persons connected with Public Examinations within the Definition of Back




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