LexSection 27 — Protection of action taken in good faith.
The Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act, 1980
No suit, prosecution or other legal proceeding shall lie against the Central Government or the Custodian of the Undertakings of the Company, or the Government Company or any officer or other person authorised by that Government or Government company for anything which is in good faith done or intended to be done under this ActOpen in Lexace · Ask the AI about this section