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Trade Monopolies and Restrictive Trade Practices Act, 1969 63. Members, Etc., to be Public Servants Every member of the Commission, Director General, and every member of the staff of the Commission, and of the Director General, 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 India Penal Code 1860 (45 of 1860).    |
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