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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 48 in Tamil Nadu Private Colleges (Regulation) Act, 1976

48. Competent authority, etc., to be public servant.

- Every authority and every officer, duly authorized to discharge any duty imposed on it or him by or under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).