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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(2) in Sikkim Ecology Fund and Environment Cess Act, 2005

(2)No suit, prosecution or other legal proceedings shall lie against any public servant or any person appointed under Section 4 or Section 16 for anything done in good faith under this Act or the rules made or notification issued there under save with the previous sanction of the State Government.