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State of Madhya Pradesh - Section

Section 26 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

26. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the State Government, the Council or any Committee thereof, or any officer or servant of the Government or the Council for anything which is in good faith done or intended to be done, under this Act.