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Bombay Presidency - Section

Section 88 in The Bombay University Act, 1974

88. Protection of acts and orders.

- All acts and orders done or passed in good faith by the University, or any of its officers, authorities or bodies, shall be final; and accordingly, no suit or other legal proceedings shall be instituted against, or maintained, or damage claimed from, the University or its officers, authorities or bodies or anything done or passed, or purporting to have been done or passed, in good faith and in pursuance of the provisions of this Act and the Statutes, Ordinances, Regulations and Rules.