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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(2)(b) in Karnataka Universities of Agricultural Sciences Act, 1963

(b)No officer or other employee of the University 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 the functions imposed by or under this Act.