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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2) in Sree Sankaracharya University of Sanskrit Act, 1994

(2)No suit, prosecution or other proceedings shall lie against any officer or other employee of the University for any act done or purported to have been done under this Act, or the Statutes or the Ordinances or the Regulations without the previous sanction of the Syndicate.