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] [Entire Act] State of Maharashtra - Section Section 50 in The Pandharpur Temples Act, 1973 50. Officers, etc. to be public servants.— The officers, servants and employees of the Committee and members thereof shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
