Section 17 in The Handlooms (Reservation of Articles for Production) Act, 1985
17. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Central Government, State Government or any officer or employee of the Central Government or of any State Government or any authorised officer for anything which is in good faith done or intended to be done under this Act or an order made under section 3.
