Section 48 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
48. Indemnity.
- No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], the 78[Vice-Chancellor], the authorities or officers of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or any other person in respect of anything which is done or purported to have been done in good faith in pursuance of this Act or any regulations.
