Section 28 — Protection of action taken in good faith.

The Telecom Regulatory Authority of India Act, 1997
No suit, prosecution or other legal proceedings shall lie against the Central Government or the Authority or any officer of Central Government or any member, officer or other employees of the Authority for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.

Official Hindi (PDF) ↗

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