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State of Madhya Pradesh - Section

Section 27 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

27. Protection of action taken under the Act.

- No suit, prosecution or other legal proceeding shall lie against the Board or any member, officer or other employee of the Board or Committee for anything which is in good faith done or intended to be done in pursuance of this Act or of any rule or regulation made thereunder.