Section 63 in The Monopolies And Restrictive Trade Practices Act, 1969
63. Members, etc., to be public servants .-Every member of the Commission, the [Director-General], and every member of the staff of the Commission, and of the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Director and the Registrar" (w.e.f. 1.8.1984).], shall be deemed, while acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
