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Union of India - Section

Section 40 in The Prevention Of Cruelty To Animals Act, 1960

40. Indemnity.—

No suit, prosecution or other legal proceeding shall lie against any person who is, or who is deemed to be, a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860) in respect of anything in good faith done or intended to be done under this Act.