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] [Entire Act] State of Madhya Pradesh - Section Section 20 in The M.P. Borstal Act, 1928 20. Inmates appointed officers to be public servants. - Inmates who have been appointed as officers shall be deemed to be public servants within the definition of that term in the Indian Penal Code, 1860 (XLV of 1860).
