Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXVII	National Company Law Tribunal and Appellate Tribunal
427	President, Members, officers, etc., to be public servants
Description	The President, Members, officers and other employees of the Tribunal and the Chairperson, Members, officers and other employees of the Appellate Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.