LexSection 41A — Protection of action taken by persons appointed under section 27 or section 32A.
The State Financial Corporations Act, 1951
1 [ 41A. Protection of action taken by persons appointed under section 27 or section 32A. -- No suit, prosecution or other legal proceeding shall lie against any person appointed as director, administrator, managing agent or manager by the Financial Corporation in pursuance of Section 27 or section 32A for anything which is in good faith done or intended to be done by him as such director, administrator, managing agent or manager.]Open in Lexace · Ask the AI about this section