Section 88 — Protection of action taken under the Act.

The Chit Funds Act, 1982
No suit, prosecution or other legal proceeding shall lie against the State Government, the Registrar or other officers of the State Government or of the Reserve Bank or any of its officers exercising any powers or discharging any functions under this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.

Official Hindi (PDF) ↗

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