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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in Taxation On Income (Investigation Commission) Act, 1947

(3)The Commissioners and all persons authorised by the commission under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (XLV of 1860 ).