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State of Gujarat - Section

Section 39 in Raksha Shakti University Act, 2009

39. Indemnity.

- No suit, prosecution or other legal proceedings shall lie against and no damage shall be claimed from the University, [the Chairman] [Inserted by Gujarat Act No. 14 of 2013, dated 10.4.2013.] the Director General, the Directors, the authorities or officers or employees of the University or any other person in respect of anything which is done in good faith or purporting to be done in pursuance of this Act or any regulations made thereunder.