Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 5 in The Coroners Act, 1871 5. Coroners to be public servants.- Every Coroner shall be deemed a public servant within the meaning of the Indian Penal Code (45 of 1860).
