Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The Indian Naval Armament Act, 1923

14. Indemnity.

- No prosecution, suit or other legal proceeding shall lie against any person for anything in good faith done or intended to be done under this Act.THE SCHEDULE[ARTICLES OF TREATY FOR THE LIMITATION OF NAVAL ARMAMENT.] Repealed by the Indian Naval Armament (Amendment) Act, 1937 (2 of 1937), Section 6.