Section 7 — Protection for acts done in good faith.

The Provident Funds Act, 1925
No suit or other legal proceeding shall lie against any person in respect of anything which is in good faith done or intended to be done under this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.