Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 363 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

363. Thing bona fide done or refused in his official capacity by an officer acting under this Act.

- No officer acting under this Act shall be liable to any suit or claim or demand by reason of anything in good faith done or refused in his official capacity.