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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(2) in The West Bengal Security Act, 1950

(2)No suit or other legal proceeding shall lie against Government for any damage caused or likely to be caused by anything which is or is deemed to have been in good faith done or intended to be done in pursuance of this Act or any order made or deemed to have been made there under.