Section 18 — Indemnity.
The Lady Hardinge Medical College and Hospital (Acquisition and Miscellaneous Provisions) Act, 1977
Every officer of the Central Government shall be indemnified by the Central Government against all losses and expenses incurred by him in, or in relation to, the discharge of his duties under this Act except such as have been caused by his own wilful act or default.Open in Lexace · Ask the AI about this section