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State of Uttar Pradesh - Section

Section 37 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

37. Protection of action taken under this Act.

- No suit, prosecution or other legal proceedings shall lie against any officer or authority under this Act, for anything done, or intended to have been done, in good faith in pursuance of the provisions of this Act or the rules or orders made thereunder.