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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3) in Bihar Integrated Check-Post Authority Act, 2011

(3)All officers and employees of Authority shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule made there under, be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.