Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Trading With The Enemy (Continuance Of Emergency Provisions) Act, 1947

(1)No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or in- tended to be done in pursuance of any of the provisions continued in force by section 2 or any order made or deemed to be made thereunder.