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Bombay Presidency - Section

Section 46B in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

46B. Competent Authority and Controller to be deemed public servant.

-A Competent Authority and a Controller appointed under Part IIA or Part III of this Act, respectively, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.