Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 59A in The Court Of Wards Act, 1879

59A. [ Persons employed by Court to be "public servants". - Every person employed by the Court under this Act shall, for the purposes of the Indian Penal Code, be deemed to be a public servant.] [Section 59A inserted for Western Bengal, by Bengal Act 1 of 1906 and, for Eastern Bengal, by E.B. and A. Act 3 of 1907.]