LexSection 6 — Protection of persons acting under sections 4 and 5.
The Punjab Disturbed Areas Act, 1983
No suit, prosecution or other legal proceedings shall be instituted except with the previous sanction of the 1 [Central Government] against any person in respect of anything done or purporting to be done in exercise of the powers conferred by sections 4 and 5.Open in Lexace · Ask the AI about this section