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Union of India - Section

Section 19 in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

19. Indemnity.—

No suit, prosecution or other legal proceeding shall lie against the Chairman or any other member of the Boardor the person constituting the Tribunal or an Inspector appointed under this Act for anything which is in good faith done or intended to be done.