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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 82 in The Information Technology Act, 2000

82. Controller, Deputy Controller and Assistant Controllers to be public servants.-

The Presiding Officer and other officers and employees of a Cyber Appellate Tribunal, the Controller, the Deputy Controller and the Assistant Controllers shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).