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State of Punjab - Section

Section 9 in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006

9. Protection of Action Taken in Good Faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the State Government for anything, which is in good faith done or intended to be done in pursuance of any of the provisions of this Act and the rules made thereunder.