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State of Maharashtra - Section

Section 17 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

17. Registrar to be public servant

Every Registrar and every employee in the office of the Registrar shall, while acting or purporting to act in pursuance of any of the provisions of this Act, be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.