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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 88 in The M.P. Co-Operative Societies Act, 1960

88. Indemnity for acts done in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Registrar or any person subordinate to him or acting under his authority, in respect of anything done or purporting to have been done by him in good faith under this Act.