LexSection 24 — Protection of action taken in good faith.
The Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992
No suit, prosecution or other legal proceeding shall lie against the Central Government or any State Government or any officer of the Central Government 1 [or a representative of such voluntary organisation which is notified under clause (c) of sub-section (1) of section 21] for anything which is in good faith done or intended to be done under this Act.Open in Lexace · Ask the AI about this section