Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bombay Presidency - Section

Section 36D in Bombay Primary Education Act, 1947

36D. Saving of pending proceedings. - Deleted by Gujarat 41 of 1961

[37. Administrative Officer to be public servant. - Every Administrative Officer shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860)]