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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(4)The Registrar and any other officer or servant appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Ranbir Penal Code, Samvat 1989.