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State of Tamilnadu - Section

Section 9 in Tamil Nadu Compulsory Elementary Education Act, 1994

9. Competent authority, etc., to be public servants.

- The competent authority appointed under section 6 and the officer authorised under section 8 shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act XLV of 1860).