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State of Haryana - Section

Section 10 in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016

10. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the competent authority, officers of the Government for anything which is in good faith done or intended to be done under this Act, or any rule or order made thereunder.