Welcome back to Caseon!
Log in today and discover expertly curated legal audios and how our AI-powered, tailor-made responses can empower you to navigate the complexities of your case.
Stay ahead of the curve—don’t miss out on the insights that could transform your legal practice!
Every person appointed, under this Act and every
Member of the Appellate Board shall be deemed to be a public servant within the meaning of section 21
of the Indian Penal Code (45 of 1860).