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State of Karnataka - Section

Section 33 in Karnataka State Road Safety Authority Act, 2017

33. Members and employees of the Authority to be public servants.

- All members and employees of the Authority while acting or purporting to act under the provisions of this Act or any rules made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central) Act 45 of 1860).