Section 165 in The Gujarat Co-Operative Societies Act, 1961
165. Indemnity for acts done in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Registrar, or any person subordinate to him or acting on his authority, in respect of anything in good faith done, or purported to be done [in pursuance of this Act or the rules made thereunder.] [Substituted for the words 'by or under this Act' by Gujarat 23 of 1982]
