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 Odisha - Section Section 32 in The Orissa Labour Welfare Fund Act, 1996 32. Officers and employees of Board to be public servants. - All officers and employees of the Board shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code, 1860.
