Legal Document View

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
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1)(b) in Jharkhand Entertainments Tax Act, 2012

(b)Every officer so authorised shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (XL V of 1860).