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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(2) in The Jharkhand State Agricultural University Act, 2000

(2)Save as otherwise provided in this Act, all acts and orders in good faith done and passed by a University or any of its authorities shall be final and no suit shall be instituted against or damages claimed from a University or its authority for anything done or purported to be done in pursuance of this Act or the Statutes or the Regulations.