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State of West Bengal - Section

Section 19 in The West Bengal National University Of Juridical Sciences Act, 1999

19. Indemnity. -

No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from, the University, the Vice-Chancellor, the authorities or officers of the University, or any other person in respect of anything which is in good faith done or purported to have been done in pursuance of this Act or the regulations.