Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 43 in Tripura Weights and Measures (Enforcement) Act, 1967

43. Controller etc., appointed under this Act to be public servants.

- The Controller, every Deputy Controller, Assistant Controller and Inspector appointed under this Act shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Act XLV of 1860).