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State of Kerala - Section

Section 40 in Kerala Highway Protection Act, 1999

40. Persons deemed to be public servant.

- All persons acting by the authority of the Government or of any highway authority while exercising their powers and performing their duties and functions under this Act or the rules made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).