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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh Control of Organised Crime Act, 2001

26. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer or authority of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder or any order issued under any such rule.