Section 232 — Members, officers and employees of Board to the public servants.

The Insolvency and Bankruptcy Code, 2016.
The Chairperson, Members, officers and other employees of the Board shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Code, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).

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