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Union of India - Section

Section 120 in The Major Port Trusts Act, 1963

120. Limitation of proceedings in respect of things done under the Act .-No suit or other proceeding shall be commenced against a Board or any member or employee thereof for anything done, or purporting to have been done, in pursuance of this Act until the expiration of one month after notice in writing has been given to the Board or him stating the cause of action, or after six months after the accrual of the cause of action.