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Consumer Protection Act, 1986 28. Protection of Action Taken in Good Faith No suit, prosecution or other legal proceedings shall lie against the members of the District Forum, the State Commission or the National Commission or any officer or person acting under the direction of the District Forum, the State Commission or the National Commission for executing any order made by it or in respect of anything, which is in good faith done or intended to be done by such member, officer or person under this Act or under any rule or order made thereunder .    |
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