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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in The Wild Life (Protection) Act, 1972

(2)No suit or other legal proceeding shall lie against the Central Government or the State Government or any of its officers or other employee for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.