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State of Tamilnadu - Section

Section 14 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987

14. Members of the Board to be public servants.

- The members of the Board shall, when acting or purporting to act in pursuance of the provisions of this Act be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).