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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in Damodar Valley Corporation Act, 1948

(2)Save as otherwise provided in the Act, no suit or other legal proceeding shall lie against the Corporation for any damage caused or likely to be caused by anything in good faith done or purported to be done under this Act.