Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 32 in The Maharashtra Prevention Of Begging Act, 1959 32. Persons to be deemed public servants. All persons empowered to perform any function by this Act shall be deemed to be public servants within the meaning of the Indian Penal Code.
