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State of Madhya Pradesh - Section

Section 17 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

17. Member etc., to be public servants.

- The members of the Board, and the persons appointed or deputed under Section 10 shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code. 1860 (XLV of 1860).