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Union of India - Section

Section 16 in The Textiles Committee Act, 1963

16. Officers and employees of the Committee to be public servants.

All officers and employees of the Committee shall, while acting or purporting to act in pursuance of the provisions of this Act or of any rule or regulation made thereunder, be deemed to be public servants within the meaning of section 21 of the Indian Penal Code. (45 of 1860.)