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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(2) in The M.P. Vat Act, 2002

(2)No officer or servant of the State 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 duties imposed on him or the discharge of functions entrusted to him by or under this Act.