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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

Union of India - Subsection

Section 58A(2) in The Reserve Bank of India Act, 1934

(2)No suit or other legal proceeding shall lie against the Central Government or the Bank for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act or in pursuance of any order, regulation or direction made or given thereunder.