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] [Entire Act] State of Uttarakhand - Section Section 32 in Uttarakhand River Valley (Development and Management) Act, 2005 32. Member and other officers to be public servant. - All members, the officers and employees of the Authority shall be deemed to be public servant with in the meaning of section 21 of the IPC.
