Section 42 — Protection of action taken in good faith.

The Air (Prevention and Control of Pollution) Act, 1981
No suit, prosecution or other legal proceeding shall lie against the Government or any officer of the Government or any member or any officer or other employee of the Board in respect of anything which is done or intended to be done in good faith in pursuance of this Act or the rules made thereunder.

Official Hindi (PDF) ↗

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