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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2) in Telangana Khadi and Village Industries Board Act, 1958

(2)Save as otherwise provided in this Act no suit or other legal proceedings shall lie against the Board for any damage caused or likely to be caused by anything in good faith done or purported to be done under this Act.