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Union of India - Section

Section 20 in The Betwa River Board Act, 1976

20. Members, officers and employees of the Board to be public servants.

All members of the Board and the Executive Committee and all officers and employees of the Board shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).