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State of Tamilnadu - Section

Section 22 in The Tamil Nadu Aquaculture (Regulation) Act, 1995

22. Inspecting Officer, etc., to be public servants.

- Every authority and every officer duly authorised to discharge any duty imposed on it or him by or under this Act, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (Central Act XIV of 1860).