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Union of India - Section

Section 36 in The Cantonments Act, 2006

36. Member of the Board to be deemed a public servant

.-Every member of the Board shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) and clause (c) of section 2 of the Prevention of Corruption Act, 1988 (49 of 1988).Employees