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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(5) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(5)The Registrar and any other officer or servant appointed under this sectionshall be deemed to be a public servant within the meaning of section 21 of Indian PenalCode, 1860 (Central Act 45 of 1860).