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 2] [Entire Act] State of Punjab - Section Section 27 in The Punjab Relief of Indebtedness Act, 1934 27. Members of boards deemed to be public servants. - The members of a board shall be deemed to be public servants within the meaning of the Indian Penal Code.
