Section 33 in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
33. Staff of the Nigam to be public servants.
- The officers and employees of the Nigam or other person as may be authorised by the Nigam or the State Government when acting or purporting to act in pursuance of any of the provisions of this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).
