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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2) in The Court of Wards Act, 1977 (1920 A.D.)

(2)No suit shall be brought against any officer of the State or any guardian, manager or servant appointed by, and discharging his duties under a Court of Wards for anything done by him in good faith under this Act.