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State of Bihar - Section

Section 13 in The Bihar and Orissa Aerial Ropeways Act, 1924

13. Powers of Inspectors.

- An Inspector shall, for the purpose of any of the duties which he is authorized or required to perform under this Act, be deemed to be a public servant within the meaning of the Indian Penal Code, and shall, for that purpose, have such powers as may be prescribed by rules made under this Act.