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State of Jammu-Kashmir - Section

Section 13 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018

13. Officers to be deemed to the public servants.

- Every person authorized under section 8 shall be deemed to be a public servant within the meaning of section 21 of the Jammu and Kashmir State Ranbir Penal Code, Samvat,1989.