LexSection 38 — Cantonment employee to be deemed a public servant.
The Cantonments Act, 2006
Every officer or employee, permanent or temporary of a Board shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) and clause (c) of section 2 of the Prevention of Corruption Act, 1988 (49 of 1988).Open in Lexace · Ask the AI about this section