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State of Kerala - Section

Section 17 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

17. Protection of action taken in good faith.

- No suit or other Legal proceedings shall lie against any member of the Board or any other person assisting the Board in the discharge of its functions and duties in respect of anything which is in good faith done or intended to be done under this Act or under the Scheme.