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State of Madhya Pradesh - Section

Section 42 in The M.P. Society Registrikaran Adhiniyam, 1973

42. Indemnity for acts done in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Registrar or any person subordinate to him or acting under his authority, in respect of anything done by or purporting to have been done by him in good faith under this Act.