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State of Andhra Pradesh - Section

Section 14 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997

14. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Government or any officer or authority of Government or any other person for anything which is in good faith done or intended to be done under this Act or the rules or orders made thereunder.