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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(b) in The Inland Vessels Act, 2021

(b)appoint Registrar of Inland Vessels at the said ports or places of registry, who shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).