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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Puducherry - Subsection

Section 48(3) in Puducherry School Education Act, 1987

(3)No suit, prosecution or other proceeding shall be instituted against any authority or officer or servant of the Government for any act done or purporting to be done under this Act or any rule made thereunder after the date of the expiry of six months from the date of the act complained of.