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 0] [Section 19] [Entire Act] State of West Bengal - Subsection Section 19(2) in The West Bengal Board Of Secondary Education Act, 1963. (2)All Inspectors appointed under sub-section (1) shall be deemed to be public servants with the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).
