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 Gujarat - Section Section 37 in Gujarat Primary Education Act, 1947 37. [ Administrative Officer to be public servant. [This Section was substituted for the original by Bombay 46 of 1949, section 8.] - Every Administrative Officer shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860)]
