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Union of India - Section

Section 68 in The Tripura University Act, 2006

68. Limitations for certain suits and prosecutions.

- No suit shall be instituted against the Government and no suit, prosecution or other proceeding shall be instituted against any officer or servant of the Government in respect of any act done or purporting to be done under this Act, unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.