Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 52 in Assam Elementary Education Act, 1962 52. Certain persons to be servants. - The Attendance Authority shall be deemed to public be a public servant within the meaning of section 21 of the Indian Penal Code (Act XIV of 1860).
