Section 19 in Himachal Pradesh Registration of Marriages Act, 1996
19. Registrars to be public servants.
- The Chief Registrar of Marriages, District Registrars of Marriages, Additional District Registrars of Marriages, Registrars of Marriages and other officers appointed under this Act, shall be deemed, while acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code.
