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Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 24. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer or authority of the Central Government or any other authority on whom powers have been conferred pursuant to this Act, for anything which is in good faith done or purported to be done in pursuance of this Act or any rule or order made there under.    |
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