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] [Section 16] [Entire Act] State of Gujarat - Subsection Section 16(8) in The Gujarat Homoeopathic Act, 1963 (8)The Registrar and any other officer or servant appointed under this section shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (XLV of 1860).
