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State of Haryana - Section

Section 47 in The Haryana Sports Council Act, 2016

47. Members and staff etc. to be public servants.

- Every member and the officers and staff appointed under this Act while exercising any power or performing any duty under this Act, shall be deemed to be a public servant within the meaning of section 21 of the India Penal Code, 1860 (Central Act 45 of 1860).