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State of Uttarakhand - Section

Section 75 in The Uttarakhand Police Act, 2007

75. Protection of action taken in good faith.—

No suit or other legal proceeding shall lie against the State Government, the State Police Board, its members and staff, the Police Complaints Authority, its members and staff or any person act ing under the direction of the Board or the Authority, in respect of anything, which is done or intended to be done in good faith in pursuance of the provisions of this Act.