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] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(h) in West Bengal Municipal Service Commission Act, 2018 (h)"Public Servant" means those persons who are acting or deemed to be acting as Public Servant within the meaning of section 21 of Indian Penal (45 of 1860). Code, 1860;
