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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(3) in Punjab Military Transport Act, 1916

(3)No suit shall lie against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or any officer or person for damages for any act in good faith done or ordered to be done in pursuance of this Act.