Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 23 in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 23. Members and officers of Committee to be public servants.— The members of the Committee and all officers and servants thereof shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
