Section 11 in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
11. Protection of Action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against any person in respect of anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
