Section 9 in Taxation On Income (Investigation Commission) Act, 1947
9. Bar of jurisdiction.- No act or proceeding of the Commission or any person authorised by it under sub- section (2) of section 6 shall be called in question in any manner by any Court, and no suit, prosecution or other legal proceeding shall lie against the Crown or any Commissioner or any other person for anything in good faith done or intended to be done under this Act.
