Section 96 in The Gujarat Maritime Board Act, 1981
96. Persons employed under this Act to be public servants for certain purpose.
- Every person employed by the Board under this Act shall, for the purposes of Sections 161 to 171 (both inclusive), 184, 185 and 409 of the Indian Penal Code (XLV of 1860), and for the purposes of the Prevention of Corruption Act, 1947 (11 of 1947), be deemed to be a public servant within the meaning of Section 21 of the said Code.
