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The Competition Act, 2002 58. Members, Director General, Registrar, officers and other employees, etc., of Commission to be public servants.- The Chairperson and other Members and the Director General, Additional, Joint, Deputy or Assistant Directors General and Registrar and officers and other employees of the Commission shall be deemed, while acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).    |
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