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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2) in The Orissa Advocates' Welfare Fund Act, 1987

(2)No suit, or other legal proceeding shall lie against the Committee for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any Rule made thereunder.