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State of Bihar - Section

Section 50 in Bihar Lokayukta Act, 2011

50. Members, officers and employees of the Lokayukta to be public servants.

- The Chairperson, Members, officers and other employees of the Lokayukta 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.