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52G. Protection of action taken under sections 52A to 52D.- (1) No suit, prosecution or other legal proceeding shall lie against an Administrator for anything which is in good faith done or intended to be done in pursuance of 3[section 52A, section 52B, section 52BB or section 52C]. (2) No suit or other legal proceeding shall lie against the 4*** the 5[Authority] for any damage caused or likely to be caused by anything which is in good faith done of intended to be done under section 52A, section 52B, or section 52D.] 6[Acquisition of the Undertakings of Insurers in certain cases    |
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