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4. Officers and servants to be public servants.- All Officers and servants employed by the Trustees shall be deemed to be public servants within the meaning of the Indian Penal Code (45 of 1860): Provided that this section shall not apply to persons in the service of any contractor employed by the Trustees. 1. Subs. by Act 25 of 1943, s. 2, for sub-section (3) (with retrospective effect). 2. Ins. by Act 32 of 1981, s. 2. 3. Ins. by Act 25 of 1943. s. 3. 4. Ins. by Act 32 of 1981. s. 3. 5. The word 'and' omitted by s. 3 ibid. 6. Clause (f) omitted by s. 3 ibid.    |
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