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State of Uttarakhand - Section

Section 43 in The Uttarakhand Water Tax on Electricity Generation Act, 2012

43. Members, officers, etc. to be public servants.

- The Chairperson, Members, officers and other employees of the Commission when acting or purporting to act in pursuance of any of the provisions of the Act, shall be deemed to be public servant within the meaning of the Indian Penal Code, 1860.