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State of Himachal Pradesh - Section

Section 57 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

57. Members, officers and servants of the Board and the Committees to be public servants.

- All members, officers and servants of the Board and the Committee shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code 1860.