Section 32 — Chairperson, Presiding Officer and staff of Appellate Tribunal and Tribunal to be public servants.

1 [32. Chairperson, Presiding Officer and staff of Appellate Tribunal and Tribunal to be public servants. -- The Chairperson of an Appellate Tribunal, the Presiding Officer of a Tribunal, the Recovery Officer and other officers and employees of an Appellate Tribunal and a Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).]

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