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State of Odisha - Section

Section 21 in The Orissa Fruit Nurseries (Regulation) Act, 1997

21. Competent authority or certain other person to be public servants.

- The competent authority and every person duly authorised to discharge any duty imposed on him by or under this Act shall be deemed to be public servants within the meaning section 21 of the Indian Penal Code, 1860.