Section 13 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
13. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or the State Textile Corporation or an officer or other employee of the State Government or the Corporation, serving in connection with the affairs of the undertakings of any textile Company for anything which is in good faith done or intended to be done under this Act.
