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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(2) in Hyderabad City Police Act, 1348F

(2)No Government servant or person who has been duly appointed or authorised shall be liable to payment of the penalty or damages as aforesaid for giving effect in good faith to any such order direction purporting to be issued by the Government or any person authorised in that behalf under this Act or under any rule made under this Act.