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State of Haryana - Section

Section 35 in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

35. Protection of action.

- No suit or other legal proceedings shall lie against any officer or taken in good faith employee for anything which is in good faith done or intended to be done in pursuance of any of the provisions of this Act, the Statutes or Ordinances.