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[Cites 0, Cited by 6] [Entire Act]

State of Kerala - Section

Section 32 in Kerala Education Act, 1958

32. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against the Government or any authority or any officer for anything done under this Act in good faith or for any damage caused by any action taken in good faith in carrying out the provisions of this Act or the rules there under.