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State of Madhya Pradesh - Section

Section 20 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

20. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer or person or authority for anything which is in good faith done or intended to be done in pursuance of this Act or any rules or order made thereunder.