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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(4) in Poona University Act, 1974

(4)All salaried officers and employees of the University, including those appointed by the University for specified periods or for specified work, or who received any remuneration such as allowances, fees or other payments from the University Fund, shall be deemed to be public servants for the purposes of all criminal laws for the time being in force.