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State of Maharashtra - Section

Section 42 in The Maharashtra State Council of Examinations Act, 1998

42. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Government, or the Council or the members or any officer or employees of the Government or of the Council for anything which is in good faith done or purported or intended to be done in pursuance of this Act or any regulation or bye-laws.