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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 33 in The Foreign Exchange Management Act, 1999

33. Members, etc., to be public servants.

- The Chairperson, Members and other officers and employees of the Appellate Tribunal, the Special Director (Appeals) and the Adjudicating Authority shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).