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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(1)No suit, prosecution or other legal proceeding shall lie for anything in good faith done under this Act, except with the previous sanction of the State Government.