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[Cites 0, Cited by 13] [Entire Act]

State of Uttar Pradesh - Section

Section 22 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

22. Protection of action taken in good faith

No suit, prosecution or other legal proceeding shall lie against the State Government or any Officer or authority of the State Government for anything which is in good faith done or intended to be done in pursuance of this Act or any rules made thereunder.