The Government Savings Promotion Act, 1873

⁸Miscellaneous

14. Protection of action taken in good faith.-

No suit or other legal proceeding shall lie against the ¹[Authorised Officer] or any other officer of the ⁹[Central Government] in respect of anything which is in good faith done or intended to be done under this Act.

1. Subs. by Act 13 of 2018, s. 116, for "Secretary" (w.e.f. 1-4-2018).

8. Subs. by s. 9, ibid., for the heading "Rules", and s. 14.

9 .Subs. by Act 13 of 2018, s. 131, for "Government" (w.e.f. 1-4-2018).

¹⁰[14A. Protection against attachment.-

The amount standing to the credit of any depositor in the Public Provident Fund Scheme shall not be liable to attachment under any decree or order of any court in respect of any debt or liability incurred by the depositor.]

10. Ins. by s. 132, ibid. (w.e.f. 1-4-2018).