Section 2(2) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(2)[ Interpretation. - For the purpose of this Act the expression 'public servant' means a public servant as defined in Section 21 of the State Ranbir Penal Code and shall include-(a)a person who is or has been a member of either House of State Legislature or a member (including Minister of state) of the Council of Ministers.(b)every person who is or has been under the employment of Government whether on-permanent, temporary or work-charge basis.(c)every officer, servant or member (by whatever name called) of a Corporation or of a corporate or other body which is established by or under the Act of the State Legislature or of Parliament in force in the State.]
