Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 16 in The East Punjab Damaged Areas Act, 1949

16. Certain persons to be public servants.

- A Claims Commissioner and any person acting under his orders for the purposes of this Act, shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).