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 Maharashtra - Section Section 10 in Maharashtra Fisheries Act, 1960 10. Officers to be deemed public servants. - All persons empowered to exercise powers and perform duties by or under this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
