Section 33 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004
33. Protection of Acts done under the Ordinance.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any authority or officer or servant of the State Government for any act done or purporting to be done, or for any action taken in carrying out the provisions of this Ordinance or the rules made thereunder.
