Section 130 in The Orissa Co-operative Societies Act, 1962
130. [ Registrar and Auditor-General to be public servants. [Substituted by Orissa Act No. 28 of 1991 Section 56, dated 31.12.1991, force w.e.f. 1.5.1993.]
- The Registrar, Auditor-General and any person exercising the powers of the Registrar or Auditor-General shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code.]
