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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 19.Indemnity. - No suit, prosecution or other legal proceeding shall lie against the Chairman or any other member of the Board 1[or the person constituting the Tribunal] 2[or an Inspector appointed under this Act] for anything which is in good faith done or intended to be done. 1.Ins. by Act 6 of 1979, Sec. 5 (w.e.f. 31st January, 1979). 2. Ins. by Act 65 of 1962, Sec. 7.    |
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