Section 13 in The Bombay Forward Contracts Control Act, 1947
13. Bar of suits and proceedings against officers, etc.
- No suit, prosecution, or other legal proceedings whatsoever shall be entertained in any Court against the governing body or any office bearer or servant of a recognised association or against the person or persons appointed under clause (i) of sub-section (1) of section 4 for anything in good faith done or intended to be done in pursuance or execution of this Act or rules or bye-laws made thereunder.
