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State of Uttar Pradesh - Section

Section 24 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

24. Members and officers to be public servants.

- The Chairperson, every member and every officer of the Board shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Act 45 of 1860).