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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)No suit or prosecution shall be instituted against any public servant or officer or person duly authorised under this Act in respect of anything done or intended to be done under this Act, unless the suit or prosecution has been instituted within six months from the date of the act complained of.