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453. Certain persons deemed to be public servants.- The following persons shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860), namely:- (a) every surveyor; (b) every judge, assessor or other person acting under Part XII; (c) every person appointed under this Act to report information as to shipping casualties; (d) every person authorised under this Act to make any investigation or inquiry under Part X and all persons whom he calls to his aid; (e) every person directed to make an investigation into an explosion or fire on a ship under section 388; (f) every other officer or person appointed under this Act to perform any functions thereunder.    |
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