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State of Gujarat - Section

Section 29 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986

29. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the Government or the Custodian or the Corporation or any officer or other person authorised by the Corporation for anything which is in good faith done or intended to be done under this Act.