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] [Section 4A] [Entire Act] State of Tripura - Subsection Section 4A(29) in Tripura Panchayats Act, 1993 (29)"Public Servant" means a public servant as defined in Section 21 of the Indian Penal Code 1860 (Act XLV of 1860) ;
