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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 29 in Guruvayoor Devaswom Act, 1978

29. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Government or the Commissioner or the Committee or any member thereof or the Administrator or any other person acting under the instructions of the Committee or authorized by it, for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.