Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] NCT Delhi - Section Section 80 in The Delhi Excise Act, 2009 80. Bar and limitation of certain suits. No suit for damages shall lie in any civil court against the Government or any officer or person for any act done in good faith, in pursuance of this Act or of any other law for the time being in force relating to the excise revenue.
