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State of Uttarakhand - Section

Section 27 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

27. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any of its officers or servants in respect of anything which in good faith is done or intended to be done in pursuance of this Act or any rule, order or direction made or given thereunder.