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

13. Protection of action taken in good faith.-

No suit, prosecution or other legal proceedings shall lie against the Central Government or the State Government, or any officer of the Central Government or the State Government or any other person in respect of anything which is in good faith done or intended to be done under this Act or of any rules or orders made thereunder.



Farmers Produce Trade and Commerce (Promotion and Facilitation) Act, 2020 Back




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