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State of Gujarat - Section

Section 19 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017

19. Members of Committee officers and employees to be public servant.

- All the members of the Committee and the officers and employees while acting or purporting to act lo pursuance of the provisions of this Act or rules made thereunder, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.