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Union of India - Section

Section 427 in The Companies Act, 2013

427. President, Members, officers, etc., to be public servants.—

The President, Members, officers and other employees of the Tribunal and the Chairperson, Members, officers and other employees of the Appellate Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).