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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(2)No suit, prosecution or other legal proceeding shall lie against any authority under this Act for anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.