Section 59 in Uttarakhand Self Reliant Co-Operatives Act, 2003
59. Registrar and other officer to be public servants.
- The Registrar, or any person appointed, or authorized to hold an inquiry under section 46, or a member of the tribunal under section 49, or a liquidator under section 53, shall be deemed to be a public servant within the meaning of the Section 21 of the Indian Penal Code (Act XLV of 1860).
