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 24] [Entire Act] State of Tripura - Subsection Section 24(2) in Tripura Board of Secondary Education Act, 1973 (2)No suit, prosecution or other legal proceedings whatsoever shall be against any person for anything in good faith done or intended to be done under this Act.
