Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145Q] [Entire Act] State of Gujarat - Subsection Section 145Q(3) in The Gujarat Co-Operative Societies Act, 1961 (3)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.
