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 Bihar - Section Section 9 in The Bihar Anatomy Act, 1961 9. Officers to be public servants. - Any authority or officer appointed or empowered to discharge any function under this Act shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860 (XLV of 1860).
