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[Cites 0, Cited by 5] [Entire Act]

State of Meghalaya - Section

Section 78 in The Meghalaya Co-operative Societies Act

78. Indemnity.

- No suit, proceeding or prosecution whatever shall lie against the Registrar or any person acting on his authority, or against any liquidator in respect of anything done or purporting to be done in good faith under this Act.