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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in Rubber Rules, 1955

(4)[ Neither the [Executive Director] [Instrted by S.R.O. 549, dated 14th February, 1957] nor any officer of the Board nor any member of the Board shall be liable for any assurance or contract made by the Board but any liability arising out of such assurance or contract shall be discharged from the moneys at the disposal of the Board.]