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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1) in The Bihar and Orissa Places of Pilgrimage Act, 1920

(1)For the purposes of Section 80 of the Code of Civil Procedure, 1908 (V of 1908), the Magistrate, the Medical Officer of Health and every person acting under his or their direction, shall be deemed to be a public officer.