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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3) in The Wild Life (Protection) Act, 1972

(3)No suit or other legal proceeding shall lie against the Authority referred to in Chapter IV-A, Chapter IV-B and its Chairperson, members, Member-Secretary, officers and other employees for anything which is in good faith done or intended to be done under this Act.