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

State of Goa - Subsection

Section 22(1) in The Goa Lokayukta Act, 2011

(1)No suit, prosecution or other legal proceedings shall lie against the Lokayukta or Upa-Lokayukta or against any member of the staff of the office of the Lokayukta or any officer, agency, or person referred to in sub-section (5) of section 8, in respect of anything which is done or intended to be done in good faith under this Act.