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State of Gujarat - Section

Section 146 in Gujarat Prohibition Act, 1949

146. Bar of proceedings.

- No suit or proceeding shall lie against the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.] or against any prohibition, police, or other officers or against any person empowered to exercise powers or to perform functions under this Act, for anything in good faith done or purporting to be done under this Act.