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State of Gujarat - Section

Section 18 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

18. Protection of period of limitation in certain cases.

- No suit prosecution or other proceeding shall lie against the State Government or the Chairman or other member or officer servant of the Tribunal for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order or regulation made thereunder.