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Union of India - Section

Section 32 in The Airports Authority Of India Act, 1994

32. Officers and employees of the Authority to be public servants .-All officers and employees of the Authority shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule or regulation made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).