Section 17 in Haryana Compulsory Registration of Marriages Act, 2008
17. Registrars to be public servants.
- The Chief Registrar, District Registrars, Additional District Registrars, Registrars and other officers and officials appointed under this Act, while acting or purporting, to act in pursuance or any of the provisions of this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Act 45 of 1860).
