Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(m) in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976 (m)"Public servant" means a person as defined as public servant in section 21 of the Indian Penal Code (45 of 1860);
