Section 123 in Haryana Co-operative Societies Act, 1984
123. [ Employees etc. to be public servants. [Substituted by Haryana Act No. 19 of 2006.]
- Any employee of a co- operative society discharging duties under the provisions of this Act or the rules made thereunder or any person appointed as liquidator or arbitrator shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 of 1860).]
