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 2] [Entire Act] State of Odisha - Section Section 38 in Orissa Entry Tax Act, 1999 38. Servants and officers to be public servants. - All officers and servants appointed under this Act shall be deemed to be public servants within the meaning of section 212 of the Indian Penal Code, 1860.
