Section 18A — Presiding Officer and other officers to be public servants.
The Employees Provident Funds and Miscellaneous Provisions Act, 1952
1 [18A. Authorities and inspector to be public servant.-- The authorities referred to in section 7A and every inspector shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.]]Open in Lexace · Ask the AI about this section