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State of Kerala - Section

Section 79 in Kerala University Act, 1974

79. Protection of' acts and orders.

- All acts and orders duly and in good faith done or passed by the University or any of its authorities, bodies or officers, shall be final; and no suit shall be instituted against, or damage claimed from, tile University or its authorities, bodies or officers for anything purporting to be done in pursuance of this Act and the Statutes, Ordinances, Regulations, Rules, Bye-laws or Orders made thereunder.