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 Andhra Pradesh - Section Section 21 in The Andhra Pradesh Lotteries Act, 1968 21. Officers to be public servants All officers acting under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.
