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State of Odisha - Section

Section 5 in The Orissa Local Fund Audit Act, 1948

5. Auditor to be deemed to be public servant.

- An Auditor shall, for the purpose of the powers and duties conferred and imposed on him by or under this Act, be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (Act XLV of 1860).