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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Puducherry - Subsection

Section 48(2)(b) in Puducherry School Education Act, 1987

(b)No authority or officer or servant of the Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of the duties or the discharge of the functions imposed by or under this Act.