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State of Maharashtra - Section

Section 65 in The Konkan Irrigation Development Corporation Act, 1997

65. Chairman, the three Vice-Chairman, Executive Director, Members and Officers etc. to be Public Servants.

Chairman, the three Vice-Chairman, Members, Managing Directors, Executive Director, Officers and Servants on Deputation or of the Corporation, as the case maybe, shall while acting or purporting to act in pursuance of any of the provisions of this act or rules or regulations made there under, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.