Section 31 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
31. Protection of Action Taken in Good Faith
No suit, prosecution or other legal proceeding shall lie against the Government or the Appropriate Authority or any officer authorised by the Government or by the authority for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act.
