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[Cites 0, Cited by 6] [Entire Act]

State of West Bengal - Section

Section 5 in The West Bengal Criminal Law (Amendment) Act, 1964

5. Indemnity. -

No proceedings shall lie in any civil or criminal court for anything done, any action taken or any decision given in good faith by any Judge, Magistrate or Officer or other person in pursuance of the provisions of this Act.