Section 54 — Protection of action taken in good faith.
The Indian Antarctic Act, 2022
No suit, prosecution or other legal proceeding shall lie against the Central Government, State Government or the Committee or its members, officers and other employees or any officer authorised by the Central Government or the Committee for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act.Open in Lexace · Ask the AI about this section
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