LexSection 16 — Protection of action taken in good faith.
The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
No suit or other legal proceeding shall lie against the Central Government or a State Government, and no suit, prosecution or other legal proceeding shall lie against any person, for anything in good faith done or intended to be done in pursuance of this Act.Open in Lexace · Ask the AI about this section