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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Railway Protection Force Act, 1957

(2)Any such plea may be proved by the production of the order directing the act, and if it is so proved, the *** member of the Force shall thereupon be discharged from any liability in respect of that act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such order.