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State of Uttar Pradesh - Section

Section 15 in The U.P. Basic Education Act, 1972

15. Protection of acts done in good faith. -

No suit, prosecution or other legal proceeding shall lie against the State Government or the Board or any of its Committees or any member of the Board or of a Committee or any other person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or any order or direction made thereunder.