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 26 in The Parsi Marriage And Divorce Act, 1936 26. Delegates to be deemed public servants .All delegates appointed under this Act shall be considered to be public servants within the meaning of the Indian Penal Code (45 of 1860).
