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State of Madhya Pradesh - Section

Section 49 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

49. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against and no damages shall be claimed from the Sansthan, the Director General, the authorities or officers of the Sansthan or any other person in respect of anything which is in good faith done or purporting to have been done in pursuance of this Act or any regulations made thereunder.