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State of Gujarat - Section

Section 106 in Gujarat Public Trusts Act, 2011

106. Charity Commissioner and other officers to be public servants.

- The Charity Commissioner, Joint Charity Commissioners, the Deputy and Assistant Charity Commissioners, the Director and Assistant Director of Accounts, Inspectors and other subordinate officers appointed under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.