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Union of India - Section

Section 52 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

52. Protection of action taken in good faith.

- No suit or legal proceedings shall be against any functionary under the Act including the members of the voluntary organisation and social worker, in respect of anything which is in good faith done or intended to be done in pursuance of the Act during the performance of the duties assigned to them.