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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

21. Officers and Employees to be Public Servants.

- All officers and employees acting under the provisions of this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).