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State of Rajasthan - Section

Section 49 in The Bonded Labour System (Abolition) Ordinance, 1975

49. Protection of action under the Act.

- No suit or other legal proceeding shall lie against the corporation or any other person authorised by the corporation to discharge any functions under this Act for any loss or damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act.