Section 64 in The Industrial Reconstruction Bank Of India Act, 1984
64. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie against the Reconstruction Bank, or any director, or officer, or other employee of the Reconstruction Bank, or any other person authorised by the Reconstruction Bank to discharge any functions under this Act, for any loss or damage caused or is likely to be caused by anything which is in good faith done or intended to be done, in pursuance of this act or any other law or provision having the force of law.
