Section 96 in The Maharashtra Maritime Board Act, 1996
96. Persons employed under this act to be public servants for certain purposes.
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, and for the purpose of the Prevention of Corruption Act 1988 he deemed to be a public servant within the meaning of section 21 of the said Code.
