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

State of Assam - Subsection

Section 20(2) in Assam Forest Protection Force Act, 1986

(2)Any such plea may be provided by the production of the order directing the act, if it is so proved, the supervisory officer or the member of the Force shall thereupon he discharged from any liabilities in respect of the act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such order.