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State of Rajasthan - Section

Section 39 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

39. Protection of action taken in good faith.

- No suit or other legal proceedings shall lie against the State Government or Commissioner or any other officer appointed for purpose of this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.