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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(2) in The Orissa Ayurvedic Medicine Act, 1960

(2)No suit or other legal proceedings shall be maintainable against the Council or the Faculty or any officer or servant of the Council or any person acting under the direction of the Council or the Faculty in respect of anything in good faith done or intended to be done under this Act or the regulations or bye-laws made thereunder.