Section 16 in Rajasthan Compulsory Registration of Marriages Act, 2009
16. Registrar to be the public servant
- Every Registrar and every employee in the office of the Registrar shall, while acting or purporting to act in pursuance of any of the provisions of this Act, be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).
