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Union of India - Section

Section 19 in The Shipping Development Fund Committee (Abolition) Act, 1986

19. Indemnification of directors, etc.

Every director or administrator appointed under section 10 and the designated person appointed under section 16 shall be indemnified by the Central Government against all losses and expenses incurred by him in relation to the discharge of his duties, except such as are caused by his own wilful act or default.