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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976

(2)No suit or other legal proceedings shall lie against the State Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done or deemed to be done in pursuance of this Act.