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Bengal Presidency - Section

Section 145 in Calcutta Improvement Act, 1911

145. Trustees, etc., deemed public servants. - Every Trustee, and every officer and servant of the Board, and every member and officer and servant of the Tribunal, shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

Contributions towards leave-allowances and pensions of [servants of the Government].