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 Assam - Section Section 25 in The Assam Elementary Education (Provincialisation) Act, 1974 25. The attendance authority shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
