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Section 53 — Protection of action taken in good faith.

The National Medical Commission Act, 2019
No suit, prosecution or other legal proceeding shall lie against the Government, the Commission or any Autonomous Board or a State Medical Council or any Committee thereof, or any officer or other employee of the Government or of the Commission acting under this Act for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.

Official Hindi (PDF) ↗

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