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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 16 in The National Commission For Backward Classes Act, 1993

16. Chairperson, Members and employees of the Commission to be public servants. - The Chairperson, Members and employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).