Section 29C — Protection of action taken under the Act.
The Industries (Development and Regulation) Act, 1951
1 [29C. Protection of action taken under the Act.-- (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule or order made thereunder. (2) No suit or other legal proceeding shall lie against the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.]Open in Lexace · Ask the AI about this section