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State of Sikkim - Section

Section 151 in The Sikkim Police Act, 2008

151. Protection of action taken in good faith.

No suit or other legal proceeding shall lie against the State Government, the State Police Board, its members and staff, the Police Accountability Commission, its members, staff or any person acting under the direction of the Board or the Commission, in respect of anything which is in good faith done or intended to be done in pursuance of the provisions of this Chapter.