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100. Protection of action taken in good faith.-

No suit, prosecution or other legal proceeding shall lie against the Central Government, or the State Government or any person acting under the directions of the Central Government or State Government, as the case may be, in respect of anything which is done in good faith or intended to be done in pursuance of this Act or of any rules or regulations made thereunder.



Juvenile Justice (Care and Protection of Children) Act, 2015 Back




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