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[Cites 0, Cited by 6] [Entire Act]

State of Odisha - Section

Section 26 in Orissa Education Act, 1969

26. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any authority or Officer for anything done under this Act in good faith or for any damage caused by any action taken in good faith in carrying out the provisions of this Act or the Rules made thereunder.