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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992

(1)No suit, prosecution or other legal proceedings shall lie against any person for anything which in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.