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State of West Bengal - Section

Section 22 in The West Bengal University of Technology Act, 2000

22. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against, and no damages shall be claimed from, the University or the authorities of the University or the Vice-Chancellor or other officers or the Teachers or any other person in respect of anything which is good faith done or purported to have been done in pursuance of this Act or the regulations.