Income Tax Department

Ministry of Finance, Government of India

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Section 36A

Members, etc., to be public servants

Section

Section Number

36A

Chapter

CHAPTER X - MISCELLANEOUS

Act

Company Secretaries Act, 1980

Year

Members, etc., to be public servants

Members, etc., to be public servants

[Members, etc., to be public servants.

36A. The Chairperson, Presiding Officer, members and other officers and employees of the Authority, Disciplinary Committee, Tribunal, Board, Board of Discipline or the Disciplinary Directorate shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).]


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