Section 28 — Bar of legal proceedings.

The Rubber Act, 1947
No suit, prosecution of other legal proceedings shall lie against the Board or any officer of the Board for anything in good faith done or intended to be done under this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.