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 0] [Entire Act] State of Andhra Pradesh - Section Section 45 in Damodaram Sanjivayya National Law University Act, 2008 45. Officers and employees to be public servant Central Act No. 45 of 1860. - Every Officer and employee of the University shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
