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Trade Monopolies and Restrictive Trade Practices Act, 1969 64. Protection of Action taken in Good Faith (1) No suit, prosecution or other legal proceedings shall lie against the Commission or any member, officer or servants of the Commission, the Director General or any member of the staff of the Director General in respect of anything which is in good faith done or intended to be done under this Act. (2) No suit shall be maintainable in any civil court against the Central Government or any officer or employee of that Government for any damage caused by anything done under, or in pursuance of any provisions of this Act.    |
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