77. Certain persons to be public servants.—
Every officer appointed under this Act and every
member of the 1[Appellate Board] shall be deemed to be a public servant within the meaning of section 21
of the Indian Penal Code (45 of 1860).
1. Subs. by Act 7 of 2017, s.160, for “Copyright Board” (w.e.f. 26-5-2017).
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