Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

UT Chandigarh - Section

Section 18 in Haryana Compulsory Registration of Marriages Act, 2008

18. Indemnity.

- No suit, prosecution or other legal proceedings shall be instituted against any person for, anything which is in good faith done or intended to be done under this Act.