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 Bihar - Section Section 59A in The Court of Wards Act, 1879 59A. [ Persons employed by Court to be "public servants". [Inserted by Section 7 of Bengal Act 1 of 1906.] - 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.]
