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Union of India - Section

Section 15X in The Securities and Exchange Board of India Act, 1992

15X. Presiding Officer, Members and staff of Securities Appellate Tribunals to be public servants.

The Presiding Officer, Members and other officers and employees of a Securities Appellate Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).