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 17] [Entire Act] State of Odisha - Subsection Section 17(3) in The Orissa Medical Registration Act, 1961 (3)Every person appointed under Sub-section (1) shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code (45 of 1860).
