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Registration of Births and Deaths Act, 1969 28.Protection of action taken in good faith.- (1)
No suit, prosecution or other legal proceeding shall lie against the
Government, the Registrar-General, any Registrar, or any person exercising any
power or performing any duty under this Act for anything which is in good faith
done or intended to be done in pursuance of this Act or any rule or order made
thereunder.    |
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