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State of Uttarakhand - Section

Section 159 in Uttarakhand Co-Operative Societies Act, 2003

159. Trustee and others to be public servants.

- The Trustee, the Registrar or any person authorized by the Registrar to distrain and sell property or a Receiver appointed under section 148 shall be deemed to be a public servant within the meaning of section 21 of the Indian penal Code.