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] [Section 42] [Entire Act] State of Punjab - Subsection Section 42(1) in The Pepsu Court of Wards Act, 2008 (1)Every guardian and manager appointed under this chapter shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code and for the purpose of that Code.
