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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(3) in Kerala Agricultural University Act, 1971

(3)No suit, prosecution or other proceedings shall lie against any officer or other employees of the University for any act done or purported to be done under this Act, or the Statutes or the Ordinances or the Regulations without the previous sanction of the General Council.