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State of Kerala - Section

Section 78 in Calicut University Act, 1975

78. Protection of acts and orders.

- All Acts and orders duly and in good faith done or passed by the University or any of its authorities, bodies or officers shall be final; and no suit shall be instituted against, or damage claimed from, the University or its authorities, bodies or officers for anything purporting to be done in pursuance of this Act, and the Statutes, Ordinances, Regulations, rules, bye-laws and orders made thereunder.