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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(2)No suit or other legal proceeding shall lie against the (2) No suit or other legal proceeding shall lie against theTrustee Committee or the Bar Council for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.