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State of Odisha - Section

Section 7 in The Orissa Electricity (Duty) Act, 1961

7. Inspecting officers.

(1)The State Government may, by notification in the Official Gazette, appoint any person as they think fit having the prescribed qualifications to be Inspector for the purposes of this Act.
(2)Every Inspector shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.