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 Assam - Section Section 24 in The Assam Gratuity Act, 1992 24. Public servant. - Every Inspector shall be deemed to be a public servant within the meaning of Sections 21 of the Indian Penal Code.
