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] Union of India - Section Section 4 in The Victoria Memorial Act, 1903 4. Officers and servants to be public servants. - All officers and servants employed by the Trustees shall be deemed to be public servants within the meaning of the Indian Penal Code:Provided that this section shall not apply to persons in the service of any contractor employed by the Trustees.
