LexSection 18 — Sanction for prosecution.
The National Investigation Agency Act, 2008
No prosecution, suit or other legal proceedings shall be instituted in any court of law, except with the previous sanction of the Central Government, against any member of the Agency or any person acting on his behalf in respect of anything done or purported to be done in exercise of the powers conferred by this Act.Open in Lexace · Ask the AI about this section