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Union of India - Section

Section 40 in The Haj Committee Act, 2002

40. Indemnity.-

No suit, prosecution or other legal proceeding shall lie against the Chairperson, Vice- Chairpersons or any member of the Committee or a State Committee in respect of anything in good faith done or purporting to have been done under this Ac, except with the prior permission of the Central or State Government, as the case may be.