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 Uttar Pradesh - Section Section 20 in The United Provinces Borstal Act, 1938 20. Inmates appointed officers to be public servants Inmates who have been appointed as officers shall be deemed to be public servants within the meaning of the Indian Penal Code.
