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[Cites 0, Cited by 1] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(2) in Telangana Value Added Tax Act, 2005

(2)No officer or servant of the 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 imposed on him or the discharge of functions entrusted to him by or under the Act.