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State of Madhya Pradesh - Section

Section 20 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

20. Protection for acts done in good faith.

- No suit, prosecution or other proceedings shall lie against the Auditor, Director, State Government or any other officer, subordinate or acting under the authority of the Auditor, Director, State Government, as the case may be, for anything in good faith done or purporting to be done under this Act.