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State of Goa - Section

Section 43 in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968

43. Controller etc. appointed under this Act to be public servants.

- The Controller, every Assistant Controller and Inspector appointed under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).