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 Madhya Pradesh - Section Section 18 in The M.P. Motoryan Karadhan Adhiniyam, 1991 18. Officers to be public servants. - All officers acting under this Act shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code, I860 (No. 45 of 1860).
