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State of Madhya Pradesh - Section

Section 71 in The M.P. Swayatta Sahakarita Adhiniyam, 1999

71. Indemnity for acts done in good faith.

- No suit, prosecution or other legal proceedings shall lie against the Registrar or any person subordinate to him or acting under this authority, in respect of anything done or purporting to have been done by him in good faith under this Act.