Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(f) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969

(f)"Public servant" has the meaning given to it in section 21 of the Indian Penal Code, 1860 (45 of 1860);