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139. No public servant liable as aforesaid for giving effect in good faith to any rule, regulation, order or direction issued with apparent authority.-

No public servant or person duly appointed or authorised shall be liable to any penalty or to payment of any damages for giving effect in good faith to-

(a) any order or direction issued with apparent authority by the Administrator or by a person empowered in that behalf under this Act; or

(b) any rule or regulation made under this Act.

Explanation.-In this section, the expression "public servant" has the meaning assigned to it in section 21 of the Indian Penal Code (45 of 1860).







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