Section 8 — Emigration officers to be public servants.

The Emigration Act, 1983
The Protector General of Emigrants, Protectors of Emigrants, the officers in charge of emigration check-posts, emigration officers and emigration employees appointed under this Act shall be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

Official Hindi (PDF) ↗

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