Apprentices Act, 1961
36. PROTECTION OF ACTION TAKEN IN GOOD FAITH. -
No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act.
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Apprentices Act, 1961 36. PROTECTION OF ACTION TAKEN IN GOOD FAITH. - No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act. |
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