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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(2) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011

(2)No indictment, law suit or other action may be taken against a work done or to be done in good faith under these rules by the State Government, State Commission for Child Rights, Right to Education Protection Authority, Local Authority or individual.