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] Bombay Presidency - Section Section 20 in Bombay Live-Stock Improvement Act, 1933 20. Live-stock officer to be public servant. - Every live-stock officer shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
