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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(2) in Tamil Nadu Value Added Tax Act, 2006

(2)No officer or servant of the Government shall be liable in respect of any such act in any civil or criminal proceeding if the act was done in good faith in the course of the execution of duties or the discharge of functions imposed by or under this Act.