LexSection 52G — Protection of action taken under sections 52A to 52D.
The Insurance Act, 1938
(1) No suit, prosecution or other legal proceeding shall lie against an Administrator for anything which is in good faith done or intended to be done in pursuance of 1 [section 52A, section 52B, section 52BB or section 52C]. (2) No suit or other legal proceeding shall lie against the 2 *** the 3 [Authority] for any damage caused or likely to be caused by anything which is in good faith done of intended to be done under section 52A, section 52B, or section 52D.]Open in Lexace · Ask the AI about this section