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State of Manipur - Section

Section 56 in The Manipur Highways Act, 1979

56. Persons deemed to be public servants.

- All persons acting by the authority of the State Government or of any highway authority or a Planning Board in the carrying out of any to he provisions of this Act or of any of the rules made under this be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.