Section 21(2) in The Central Industrial Security Force Act, 1968
(2)Any such plea may be proved by the production of the order directing the act, and if it is so proved, the [* * *] [The words " supervisory officers or" omitted by Act 14 of 1983, Section 13 and Sch. (w.e.f. 15.6.1983). ] member of the Force shall thereupon be discharged from any liability in respect of the act so done by him, notwithstanding any defect in the jurisdiction of the authority which issued such order.
