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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(2)No suit or other legal proceeding shall lie against the Central Government or Chief Controller or Controller for any damage caused or likely to be caused by anything which is done in good faith or intended to be done in pursuance of these rules.