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] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(4) in The West Bengal Entertainment-Cum-Amusement Tax Act, 1982 (4)The prescribed authority and the persons appointed under subsection (2) shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
