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NCT Delhi - Section

Section 90 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

90. Officials of metro railway administration to be public servants.

- All persons in the employment of the metro railway administration shall, when acting or purporting to act in pursuance of the provisions of this Act, be deemed to be public servants wit in the meaning of section 21 of the Indian Penal Code (45 of 1860).