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State of Himachal Pradesh - Section

Section 14 in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

14. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against Chairperson, any member, officer or employee of the Commission in respect of anything which is, in good faith, done or intended to be done in pursuance of this Act or the rules made thereunder.