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State of Mizoram - Section

Section 122 in Mizoram Police Act, 2011

122. Protection of action in good faith.

- No suit or other legal proceeding shall lie against the State Government, the State Security Commission, its members and staff, the Police Accountability Commission, its members, staff or any person acting under the direction of the Commissions, or members or staff of the District Accountability Authorities, in respect of anything which is in good faith done or intended to be done in pursuance of the provisions of this Chapter.