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State of Himachal Pradesh - Section

Section 52 in Himachal Pradesh Societies Registration Act, 2006

52. Registrar and other officers to be public servants.

- Every officer or person exercising or authorised to exercise powers under this Act or the rules made thereunder shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1908 (45 of 1908).