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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(c) in The Bihar State Mela Authority Act, 2008

(c)No court shall take cognizance of an offence against any officer or other employee discharging the duties under the Act for anything, which is in good faith done or intended to be done under this Act, except when such complaint is made after obtaining previous approval of the State Government.