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State of Karnataka - Section

Section 12 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.

12. Certain persons to be public servants.- All officers, servants and other persons shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).