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Union of India - Section

Section 31 in The Homoeopathy Central Council Act, 1973

31. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Government, the Central Council or a Board or any committee thereof or any officer or servant of the Government or the Central Council or the Board or the committee aforesaid for anything which is in good faith done or intended to be done under this Act.