Section 135 in Mizoram Cooperative Societies Act, 2006
135. Indemnity for action taken in good faith.
- No suit, prosecution or other legal proceedings. but subject to sub section (2) of section 127 shall lie against the Registrar, any person subordinate to him or other persons or authority acting on his authority or against any other person, in respect of anything done in good faith or purporting to have been done in good faith under this Act.
