Section 16 — Protection of action taken in good faith.

The Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002
No suit or other legal proceedings shall lie against the Central Government or the Administrator, Board of Advisers or any of the officers or other employees of the Central Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.

Official Hindi (PDF) ↗

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