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] [Entire Act] State of Tamilnadu - Section Section 28 in Tamil Nadu Debt Conciliation Act, 1936 28. Members of board deemed to be public servants. - The members of a board shall be deemed to be public servants within the meaning of the Indian Penal Code (Central Act XLV of 1860).
