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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(w) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(w)"Public Servant" means a public servant as defined in Section 21 of the Indian Penal Code 1860(Act XIV of 1860);