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State of Gujarat - Section

Section 19 in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003

19. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the State Government or the Competent Authority or an officer or employee of the State Government for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act, or rules made thereunder.