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State of Gujarat - Section

Section 42 in Children's University Act, 2009

42. Officers, members of authorities, bodies and employees of University to be public servant.

- All officers, members of the authorities, committees or bodies, members of the academic stall of the University and other employees of the University, shall be deemed, when acting or purpoting to act in pursuance of any of the provision of this Act, to be public servant within the meaning of section 21 of the Indian Penal Code.