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State of Haryana - Section

Section 42 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

42. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against any authority or any member of such authority or any officer authorised in this behalf, in respect of anything, which is done in good faith or intended to be done in pursuance of the provisions of this Act or any rule made thereunder.