Section 7 in U.P. Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
7. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or any officer, or other employees of the State Government for anything which is in good faith done or intended to be done under this Act or the rules made there under.
