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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Record of Rights Act, 1968

(2)No suit shall he against the Government or any officer for any damage caused or likely to be caused or any injury suffered or like*y to be suffered by anything in good faith done or intended to be done under this Act or the rules thereunder.