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State of Odisha - Section

Section 13 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

13. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against any member of the Policy Planning Body or Fee Structure Committee or any other officer of the Government for any thing which is in good faith done or intended to be done under this Act and the rules made thereunder.