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[Cites 0, Cited by 6] [Entire Act]

State of Maharashtra - Section

Section 162 in The Maharashtra Co-Operative Societies Act, 1960

162. Indemnity for acts done in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Registrar or any person subordinate to him or acting on his authority, in respect of anything in good faith done, or purported to be done by him by or under this Act.