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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2) in Tamil Nadu Rinderpest Act, 1940

(2)No officer or servant of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] 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 or the discharge of functions imposed by or under this Act.