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State of Assam - Section

Section 57 in Assam Industrial Infrastructure Development Corporation Act, 1990

57. Members, Officers and Staff or Corporation to be Public Servants.

- The members of the Corporation and the Officers and employee of the Corporation shall when acting or purporting to act, in pursuance of any of the provisions of this Act be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.