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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(3)The Executive Officer and other officers appointed by the State Government shall be deemed to be public servants within the meaning of section 21 of the Penal Code.