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State of Andhra Pradesh - Section

Section 26 in National Academy of Legal Studies and Research University Act, 1998

26. Indemnity against General Proceedings.

- No suit, prosecution or other legal proceedings shall lie against the University or any authority or officer or employee of the University for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act, or the Statutes or Regulations or Rules made thereunder.