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

Union of India - Section

Section 20 in Rice-Milling Industry (Regulation) Act, 1958

20. Licensing officers, etc., to be public servants.

- The licensing officers and every person duly authorised to discharge any duties imposed on him by this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860 ).