Section 233 — Protection of action taken in good faith.

The Insolvency and Bankruptcy Code, 2016.
No suit, prosecution or other legal proceeding shall lie against the Government or any officer of the Government, or the Chairperson, Member, officer or other employee of the Board or an insolvency professional or liquidator for anything which is in done or intended to be done in good faith under this Code or the rules or regulations made thereunder.

Official Hindi (PDF) ↗

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