Section 28 in The Jammu and Kashmir State Forest Corporation Act, 1978
28. Members etc. deemed to be publish servants.
- The Chairman, Vice-Chairman, Managing Director and other members and employees of the Corporation shall be deemed, while acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the State Ranbir Penal Code, Samvat 1989.
