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State of West Bengal - Section

Section 43 in The Bengal Money-Lenders Act, 1940

43. Protection to persons acting under this Act. -

No suit, prosecution or proceeding shall lie against any [person] [Word substituted for the words 'servant of the Government' by W.B. Act 21 of 1965.][* *] [Words in India' Omitted by the Adaptation of Laws Order, 1950.] for anything which is in good faith done or intended to be done under this Act.