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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in The Delhi Prohibition of Smoking and Non-Smokers Health Protection Act, 1996

(2)Every person authorised under sub section (1) shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).