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State of Rajasthan - Section

Section 37 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

37. Officers appointed under the Act to be public servants.

- All officers appointed in pursuance of this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860).