Section 18 in The Orissa Industries (Facilitation) Act, 2004
18. Protection of action taken in good faith.
- No suit or legal proceedings shall be instituted against, or damage claimed from, the clearance authorities or members or employees of such authorities for anything, which is in good faith, done or intended to be done, or for any order passed in good faith, in pursuance of this Act and the Rules framed thereunder.
