Section 43 — Members, officers and employees of Authority to be public servants.

The Airports Economic Regulatory Authority of India Act, 2008
The Chairperson, Members, officers and other employees of the Authority shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

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