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State of West Bengal - Section

Section 23 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015

23. Member of the Board and all officers and employees of Board to be public servant.

- The members of the Board, the Inspectors and all other officers and other employees of the Board shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).