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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(g) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

(g)"public servant" means a public servant as defined in clause (c) of section 2 of the Prevention of Corruption Act, 1988 (No. 49 of 1988) or under section 21 of the Indian Penal Code, 1860 (No. 45 of 1860) or personnel of the State Government or any organization specified in clause (b) of section 2 of the Prevention of Corruption Act, 1988, serving in connection with the affairs of the State Government and it includes Group-A service of the Central Government serving in connection with the affairs of the State Government;