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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in Tripura Lokayukta Act, 2008

(1)No suit, prosecution or other legal proceedings shall lie against the Lokayukta or against any officer, employee, investigating agency, or other person or agency referred to in section 15 in respect of anything which is in good faith done or intended to be done under this Act.