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State of Jammu-Kashmir - Section

Section 16 in The Jammu and Kashmir Probation of Offenders Act, 1966

16. Protection of action taken in good faith.

- No suit or other legal proceedings shall lie against the Government or any Probation Officer or any other officer appointed under this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.