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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(1)No suit, prosecution or other proceedings shall lie against any officer or servant of the State Government, for any act done or purported to be done under this Act without the previous sanction of the State Government.