Section 15 in The Criminal Law (Amendment) Ordinance, 1944
15. Protection of action taken
.No suit, prosecution or other legal proceedings shall lie against any person for anything in good faith done or intended to be done in pursuance of this Ordinance.The Schedule(See section 2)Offences in connection with which property is liable to be attached[- - -] [Paragraph 1 omitted by Act 49 of 1988, Section 29 (w.e.f. 9.9.1988.)] 2. An offence punishable under section 406 or section 408 or section 409 of the Indian Penal Code (45 of 1860), where the property in respect of which the offence is committed is property entrusted by His Majestys Government in the United Kingdom or in any part of His Majestys dominions or the Central or a State Government or a department of any such Government or a local authority or a corporation establish by or under a Central, provincial or State Act, or an authority or a body owned or controlled or aided by Government or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or a society aided by such corporation, authority, body or Government company or a person acting on behalf of any such Government or department or authority [or corporation or body or Government company or society] [Inserted by Act 49 of 1988, Section 29 (w.e.f. 9.9.1988.].
