LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 37 — Protection of action taken under the Act.- No suit, prosecution or other legal proceeding shall lie against any person f

Industrial Disputes Act, 1947
Protection of action taken under the Act.- 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 in pursuance of this Act or any rules made thereunder.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›