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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Nagaland - Subsection

Section 4(3) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(3)Any officer or officers authorised by the State Government under sub-Section (1) shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.