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State of Chattisgarh - Section

Section 61 in Chhattisgarh State Rajmarg Adhiniyam, 2003

61. Certain persons to be public servants.

- The Highway Authority and all the officers and other person authorised or appointed under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).