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 1] [Entire Act] State of Gujarat - Section Section 6 in Smoke-Nuisances Act, 1963 6. Inspectors to be public servants Every Inspector appointed under this Act shall, for the purposes of this Act, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (XLV of 1860).
