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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010

(2)No suit or other legal proceedings shall lie against the State Government in respect of any loss or damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of the provisions of this Act or any rule made thereunder.