Section 2(17)(g) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 3] [Section 2(17)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(17)(g) in The Code of Civil Procedure, 1908

(g)every officer whose duty it is, as such officer, to take, receive, keep or expend any property on behalf of the Government, or to make any survey, assessment or contract on behalf of the Government, or to execute any revenue process, or to investigate, or to report on, any matter affecting the pecuniary interests of the Government, or to make, authenticate or keep any document relating to the pecuniary interests of the Government, or to prevent the infraction of any law for the protection of the pecuniary interests of the Government; and

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Union of India - Subsection

Section 2(17)(g) in The Code of Civil Procedure, 1908