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State of West Bengal - Section

Section 38D in The West Bengal Fire Services Act, 1950

38D. [ Protection of action taken in good faith. [Sections 38A to 38E inserted by W.B. Act 7 of 1996.]

- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.]