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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(1) in Tamil Nadu Khadi and Village Industries Board Act, 1959

(1)No suit, prosecution or other legal proceeding shall lie against the president, vice-president, secretary or member or any person in the employment of the Board for anything which is, in good faith done or intended to be done in pursuance of this Act.