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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10A(1) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(1)No suit, prosecution or other proceedings shall lie against any officer or servant of the State Government for any act done or purporting to be done under this Act, without the previous sanction of the State Government.