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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2) in The Goa, Daman and Diu Barge (Taxation on Goods) Act, 1985

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