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State of Gujarat - Section

Section 44 in The Gujarat Clinical Establishments (Registration and Regulation) Act, 2021

44. Employees of Authority, etc. to be public servants.

Every employee of the Authority and the State Council shall be deemed to, when acting or purporting to act in pursuance of any of the provisions of this Act, be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).