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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990

12. Protection.

- No suit, prosecution or other legal proceedings shall lie against any person, who is or who is deemed to be, a public servant with in the meaning of section 21 of the Ranbir Penal Code, in respect of anything done or intended to be done in good faith under this Act.