Section 14 in The Maharashtra Dowry Prohibition Rules, 2003
14. Protection of action taken in good faith.
- No suit or other legal proceeding shall be against the Government, Chief Dowry Prohibition Officer, Dowry Prohibition Officer, any Police Officer or person assisting to him and Probation Officer in respect of anything which is in good faith done or intended to be done in pursuance of the Act or the Rules made thereunder.
