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State of Rajasthan - Section

Section 52 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

52. Protection of action taken in good faith.

- No suit or legal proceedings shall lie against any functionary under the Act including the members of the voluntary organisations and social worker, in respect of anything which is in good faith done or intended to be done in pursuance of the Act during the performance of the duties assigned to them.