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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 31 in The Indian Telegraph Act, 1885

31. Bribery.

a telegraph officer shall be deemed a public servant within the meaning of sections 161, 162, 163, 164 and 165 of the Indian Penal Code (45 of 1860); and in the definition of legal remuneration contained in the said section 161, the word Government shall, for the purposes of this Act, be deemed to include a person licensed under this Act.