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Union of India - Section

Section 70 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995

70. Chief Commissioner, Commissioners, Officers and other staff to be public servants .-The Chief Commissioner, the Commissioners and other officers and staff provided to them shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).