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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(4) in The Assam Agricultural University Act, 1968

(4)No officer or other employee of the University shall be liable in respect for any such act in any civil or criminal proceedings if the act was done in good faith in the course of the discharge of duties and functions imposed by or under this Act.