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State of Madhya Pradesh - Section

Section 26 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

26. Members etc. to be public servant.

- The members of the Board, the persons appointed under Sections 15, 16, 17, 18 and 25 of this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).