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State of Bihar - Section

Section 20 in The Bihar Saw Mills (Regulation) Act, 1990

20. Licensing Officer or authorised person to be public servant.

- The Licensing Officer and every person duly authorised to discharge any duties imposed on him or under this Act shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (XLV of 1860).