Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 15 in Coal Blocks Allocation Rules, 2017 15. Protection of action taken in good faith. - No suit, prosecution or other legal proceeding shall lie against the Central Government, or State Government or any person acting on their behalf, in respect of anything which is done or intended to be done in good faith under these rule.
