Section 32 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
32. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against [the Reserve Bank or the Central Registry or any secured creditor or any of its officers] [Substituted by Act No. 44 of 2016.] for anything done or omitted to be done in good faith under this Act.
