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State of Maharashtra - Section

Section 21 in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

21. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against any authority or employees working in the office of authorities for anything done or purported to have been done in good faith in pursuance of the provisions of this Act or rules and regulations made thereunder.