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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Bihar - Subsection

Section 9C(2) in The Bihar Electricity Duty Act, 1948

(2)No officer or servant of the State Government shall be liable in respect of any act in any civil or criminal proceeding, if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.