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

Union of India - Subsection

Section 26(2) in Dalmia Dadri Cement Limited (Acquisition And Transfer of Undertakings) Act, 1981

(2)No suit or other legal proceeding shall lie against the Central Government or any officer or other employee of that Central Government or Cement Corporation or other person authorised by that Government or Corporation for any damage caused or likely to be caused by anything which is in good faith done or intended to be done.