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State of Jammu-Kashmir - Section

Section 16 in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988

16. Protection of action taken in good faith.

- No suit or other legal proceeding shall lie against the Government, and no suit, prosecution or other legal proceedings shall lie against any person, for anything in good faith done or intended to be done in pursuance of this Act.