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Section 27 — Chairman, Members, etc., to be public servants.

The Prasar Bharati (Broadcasting Corporation of India) Act, 1990
The Chairman and every other Member, every officer or other employee of the Corporation and every member of a Committee thereof, the President and every member of the Broadcasting Council or every member of a Regional Council or a Recruitment Board shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code(45 of 1860).

Official Hindi (PDF) ↗

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