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[Cites 0, Cited by 7] [Entire Act]

State of Jammu-Kashmir - Section

Section 20 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

20. Bar to suit or proceedings.

- No suit or other proceedings shall lie in any court against the Board or its officers for anything done or purported to be done in good faith by it under this Act.