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State of Jammu-Kashmir - Section

Section 26 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000

26. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Government, or the Commission or any of the Members, officers or other employees of the Commission for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.