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State of Arunachal Pradesh - Section

Section 24 in Arunachal Pradesh State Higher Education Council Act, 2019

24. Protection of acts done in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Council or any member or officer or employee of the Council for anything which is done or intended to be done in good faith in pursuance of the provisions of this Act or any rules or regulations made thereunder.