Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22D] [Entire Act] State of Uttar Pradesh - Subsection Section 22D(6) in The U.P. Pravidhik Shiksha Adhiniyam, 1962 (6)No person who is appointed Authorized Controller under subsection (4), shall be personally liable for acts done by him in good faith in performance of the duties instructed to him.
