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State of Rajasthan - Section

Section 87 in The Rajasthan Value Added Tax Act, 2003

87. Persons appointed under this Act to be public servants.

- All the officers and officials, with whatever designation appointed or posted to discharge a duty under this Act, including the members of the Tax Board shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act XLV of 1860).