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State of West Bengal - Section

Section 38E in The West Bengal Fire Services Act, 1950

38E. [ Officers and other employees to be public servants. [Sections 38A to 38E inserted by W.B. Act 7 of 1996.]

- Every officer and every other employee acting under the provisions of this Act or the rules made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.]