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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(2) in The Orissa Port Trust Act, 1962

(2)No suit or prosecution or other proceeding shall be entertained in any Court against the Board or against any person for anything which is in good faith done or intended to be done under this Act or any rule, regulation or bye-law made thereunder.