LexSection 23 — Protection of action taken in good faith.
The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
No suit, prosecution or other proceeding shall lie against the Central Government or any officer of the Central or State Government for anything which is done, or intended to be done, in good faith, in pursuance of this Act or the rules made thereunder.Open in Lexace · Ask the AI about this section