Section 34 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
34. Protection of action taken in good faith.
- No suit or other legal proceedings shall lie against and no damages shall be claimed from the Institute, the authorities or any officer or employee or any other person in respect of anything which is in good faith done or intended to have been done in pursuance of this Act and regulations made thereunder.
