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] [Entire Act] State of Haryana - Section Section 17 in The Haryana Municipal Act, 1973 17. Employees and members to be public servants. - Every person employed by the committee whether for the whole or part of his time and every member of the committee shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
