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

9. Protection of action taken in good faith.-

No suit, prosecution or other legal proceeding shall lie against the Central Government or any State Government or any officer of the Central Government or any State Government for anything which is in good faith done or intended to be done under this Act.



Indecent Representation of Women (Prohibition) Act, 1986 Back




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