Section 15 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
15. Protection of action taken in good faith.
- No suit or prosecution shall be entertained by any Court against the Force or against any officer or member thereof or against any person acting under the order or direction of the Force or any officer or member thereof for anything which is in good faith done or intended to be done under this Act or any rules made thereunder.
