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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Karnataka - Subsection

Section 169(2) in The Karnataka Police Act, 1963.

(2)No public servant or person duly authorised or appointed shall be liable to any penalty or to payment of any damages for giving effect in good faith to any such order or direction issued with apparent authority by the Government or by a person empowered in that behalf under this Act or any rule or order or direction made or given thereunder.