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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in J&K State Haj Committee Rules, 2013

(1)No suit prosecution or other legal proceedings shall lie against the Chairperson, Vice-Chairperson or any other member of the State Committee in respect of anything in good faith done or purporting to have been done under the Act, except with the prior permission of the State Government.