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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra Advocates Welfare Fund Act, 1981

(2)No suit or other legal proceeding shall lie against the Trustee Committee or the Bar Council for any damage caused by anything which is in good faith done or intended to be done in pursuance of this Act or any regulations made there under.