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

State of Kerala - Subsection

Section 20C(2) in The Kerala Money-Lenders Act, 1958

(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.