Section 12 in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
12. Protection to actions taken in good faith.
- No suit, prosecution or other legal proceedings shall lie against the State Government or any officer or employee of the State Government or any other person or authority, authorised by the State Government for anything, which is done or intended to be done in good faith under this Act or the notification issued thereunder.[Sub-section (1) substituted by Punjab Act No. 24 of 2006.][Substituted by Punjab Act No. 24 of 2006.]
