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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 32 in The Commissions For Protection Of Child Rights Act, 2005

32. Chairperson, Members and other officers to be public servant.-

Every Member of the Commission, State Commission and every officer appointed in the Commission or the State Commission to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).