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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(3) in Manipur Ropeways Act, 2015

(3)The Chief Inspector and the District Inspectors shall, for the purpose of any of the duties which they are authorised or required to perform under this Act, be deemed to be public servants as defined under Section 21 of the Indian Penal Code, 1860 (Act No. 45 of 1860).