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Union of India - Section

Section 48 in The Advocates Act, 1961

48. Indemnity against legal proceedings.

- No suit or other legal proceeding shall lie against any Bar Council [or any committee thereof] [ Inserted by Act 21 of 1964, Section 36 (w.e.f. 31.1.1974).] or a member of a Bar Council or any committee thereof for any act in good faith done or intended to be done in pursuance of the provisions of this Act or of any rules made thereunder.