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State of Sikkim - Section

Section 12 in Sikkim Fisheries Act, 1980

12. Persons performing duties under this Act and protection of action taken on good faith.

- Person empowered to exercise and execute duties under this Act or rules made there under shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code, and no suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act.