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State of Telangana - Section

Section 37 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008

37. Members, officers, etc., to be public servants.

- All members, officers and employees of the University, when acting or purporting to act in pursuance of any provisions of this Act, shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.