Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 54 in Children Act, 1960 54. Officers appointed under the Act to be public servants.- Probation officer and other officers appointed in pursuance of this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (5 of 1860.).
