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] [Section 3] [Entire Act] Union of India - Subsection Section 3(m) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977 (m)"Public Servant" means a person as defined as Public Servant in Section 21 of the Indian Penal Code (45 of 1860);
