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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2) in Telangana Labour Welfare Fund Act, 1987

(2)No suit or other legal proceedings shall lie against the Government or the Board for any 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 or any rule or order made thereunder.