The Export (Quality Control and Inspection) Act, 1963
16. Protection of action taken in good faith.
- No suit, prosecution or other
legal proceeding shall lie against the Council or any officer or employee of the
Government or the Council or any agency referred to in sub-section (1) of
section 7 for anything which is in good faith done or intended to be done in
pursuance of this Act or any rule or order made there under.
- No suit or other legal
proceeding shall lie against the Government for any damage caused or likely to
be caused by anything which is in good faith done or intended to be done in
pursuance of this Act or any rule or order made there under.
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