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

Union of India - Section

Section 19 in The National Commission For Minority Educational Institutions Act, 2004

19. Chairperson, Members, Secretary, employees, etc., of Commission to be public servants

.The Chairperson, Members, Secretary, officers and other employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).