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State of Himachal Pradesh - Section

Section 46 in The Himachal Pradesh Lokayukta Act, 2014

46. Protection of action taken in good faith by others.

- No suit, prosecution or other legal proceedings shall lie against the Lokayukta or against any officer, employee, agency or any person, in respect of anything which is done in good faith or intended to be done under this Act or the rules or the regulations made thereunder.