Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 25 in The Orissa Fire Service Act, 1993 25. Protection of action taken in good faith. - No suit, prosecution or other legal proceedings shall lie against the Government or any person including a member for anything which is done or intended to be done in good faith in pursuance of this Act or any Rules or Orders made thereunder.
