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State of Tamilnadu - Section

Section 107 in Tamil Nadu Maritime Board Act, 1995

107. Limitation of proceedings in respect of things done.

- No suit, prosecution or other proceeding shall be instituted against the Board or any member or employee thereof for any act done, or purporting to be done in pursuance of this Act unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.