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State of Punjab - Section

Section 36 in The Rajiv Gandhi National University of Law, Punjab Act, 2006

36. Indemnity against general proceedings.

- No suit, prosecution or other legal or administrative proceedings shall lie against the University or any authority or officer or employee of the University for anything, which is in good faith done or intended to be done in pursuance of the provisions of this Act, or the statutes or regulations made thereunder.