Section 31 in The U.P. Sahkari Gram Vikas Banks Act, 1964
31. Trustee and others to be public servant.
- The Trustee, the Registrar, any person authorised by the Registrar to distrain and sell property under sub-section (2) of Section 15 or a Receiver appointed under Section 21 shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
