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Union of India - Section

Section 26 in The National Tax Tribunal Act, 2005

26. Protection of action taken in good faith .-

No suit, prosecution or other legal proceedings shall lie against the National Tax Tribunal or its Chairperson, Member, officer or other employee in the discharge of any function for any loss or damage caused or likely to be caused by any act which is, in good faith, done or intended to be done in the discharge of any function under this Act.