Section 27 in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

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Bombay Presidency - Section

Section 27 in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958

27. Officers to be public servants. - All officers acting under, this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.