Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(3) in Patna University Act, 1976

(3)[ Person appointed for invigilation or any other related work in connection with the conduct of College or University examinations shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860.] [Substituted by Act 67 of 1982.]