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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)All directors, officers and employees of the Board shall be deemed, when acting or purporting to act in pursuance of the provisions of this Act or any regulations or instrument made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).