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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

(1)No suit, prosecution or other legal proceeding shall lie against the Council or any officer or employee of the Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.