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24. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against- (a) the Central Government or State Government; (b) the Patron-in-Chief, Executive Chairman, members of, Member-Secretary or officers or other employees of the Central Authority; (c) Patron-in-Chief, Executive Chairman, member, Member-Secretary or officers or other employees of the State Authority; (d) Chairman, Secretary, members or officers or other employees of the Supreme Court Legal Services Committee, High Court Legal Services Committees, Taluk Legal Services Committees or the District Authority; or (e) any other person authorised by any of the Patron-in-Chief, Executive Chairman, Chairman, Member, Member-Secretary referred to in sub-clauses (b) to (d), for anything which is in good faith done or intended to be done under the provisions of this Act or any rule or regulation made thereunder.]    |
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