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 83 in The Chit Funds Act, 1982 83. Officers to be public servants.— The Registrar and all officers appointed by the State Government to perform any function under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
