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 Maharashtra - Section Section 50 in The Pandharpur Temples Act, 1973 50. Officers, etc. to be public servants. - The officers, servants and employees of the Committee and members thereof shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
