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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 67 in The Prevention of Money-Laundering Act, 2002

67. Bar of suits in civil Courts.

- No suit shall be brought in any civil Court to set aside or modify any proceeding taken or order made under this Act and no prosecution, suit or other proceeding shall lie against the Government or any officer of the Government for anything done or intended to be done in good faith under this Act.