Section 136 in Karnataka Agricultural Produce Marketing Act 1966
136. Chairman Vice-Chairman members officers and servants of market committee or Board to be public servants.
- The Chairman the Vice- Chairman the members the officers and other servants of a market committee and the Vice-Chairman the members the officers and other servants of the Board shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code and the Prevention of Corruption Act 1947 for the time being in force.
