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State of Andhra Pradesh - Section

Section 19 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011

19. Every officer to be public servant.

- Every officer of the Government and every person acting under the provisions of this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860.)