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State of Jammu-Kashmir - Section

Section 28 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

28. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the Government or any local authority or any officer of the Government in respect of anything which is done in good faith or intended to be done in pursuance of the Act and any rules or orders made thereunder.