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[Cites 0, Cited by 0] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(2) in The Punjab Tax on Luxuries Act, 2009

(2)No suit, prosecution or other legal proceeding shall lie against any officer of the State Government for anything, which is in good faith done or intended to be done in pursuance of the provisions of this Act or the rules made the under.