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State of Andhra Pradesh - Section

Section 47 in Damodaram Sanjivayya National Law University Act, 2008

47. Protection of action taken in good faith.

- No suit, shall be instituted against or other legal proceedings shall lie against or no damages shall be claimed from the University, the authority or officer of the University, in respect of anything which is in good faith done or purported to have been done in pursuance of this Act or the regulations.