LexSection 15B — Protection of action taken in good faith.
The Census Act, 1948
1 [15B. Protection of action taken in good faith. -- No suit, prosecution or other legal proceeding shall lie against the Census Commissioner or any Director of Census Operations or any census-officer or any member of the census staff for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.]Open in Lexace · Ask the AI about this section