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State of Gujarat - Section

Section 19 in Gujarat Rural Debtors' Relief Act, 1976

19. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against any debt settlement officer. Appellate Officer or any other officer or employee of the State Government or of a local authority, for anything which is in good faith done, or intended to be done, in pursuance of this Act or rules made thereunder.