43. 1 [Directors], 2 [Officers and other employees] of a Corporation to be public servants.-- All 1 [Directors] of a Corporation, and all 2 [officers and other employees] of a Corporation, whether appointed by the State Government or the Corporation, shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act or of any other law, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section
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