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Union of India - Section

Section 28 in The Telecom Regulatory Authority Of India Act, 1997

28. Protection of action taken in good faith.—

No suit, prosecution or other legal proceedings shall lie against the Central Government or the Authority or any officer of Central Government or any member, officer or other employees of the Authority for anything which is in good faith done or intended to be done under this Act or the rules or regu­lations made thereunder.