6. [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and other officers and servants to be public servants under Section 121, Indian Penal Code.
- The [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and any other officer or servant appointed under sub-section (1) of Section 5 shall be deemed to be public servants within the meaning of Section 121 of the Indian Penal Code.
