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State of Goa - Section

Section 9 in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976

9. Officers to be public servants.

- All officers appointed or authorised to act under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).