Section 56 in Gujarat Industrial Development Act, 1962
56. [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 26 (2) (w.e.f. 01-07-1986).], officers and staff of Corporation to be public servants.
- All [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 26 (1) (w.e.f. 01-07-1986).], officers and servants of the Corporation shall, when acting or purporting to act in pursuance of any of the provisions of this Act be deemed to be pubic servants within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).
