AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

1 [39. Protection of action taken in good faith.

No suit or other legal proceeding shall lie against any officer or employee of the University for anything which. is in good faith done or intended to be done in pursuance of the provisions of this Act, Statutes or Ordinances.



Aligarh Muslim University Act, 1920 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys