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State of Madhya Pradesh - Section

Section 15 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

15. Protection.

- No suit, prosecution or other legal preceding shall lie against the Lokayukt or the Up-Lokayukt or against any officer, employee, agency or person referred to in Section 13 in respect of anything which is in good faith done or intended to be done under this Act.