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State of Rajasthan - Section

Section 34 in The Rajasthan Secondary Education Act, 1957

34. Indemnity.

- No suit, prosecution or other proceedings shall lie against the administrator or against any person or body to whom the Administrator may delegate any of his powers, duties or functions under the proviso to clause (b) of Section 30 for anything done or intended to be done in good faith in execution of Section 30.