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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012

(2)Any such plea may be proved by the production of the order directing to act, and if it is so proved, the supervisory officer or the member of the Force shall thereupon be discharged from any liabilities in respect of the act so done by him.