Section 88 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
88. Bar to Civil Suit.
- No suit prosecution or legal proceedings in respect of anything in good faith done or intended to be done under this Act or rules or bye-laws made thereunder shall lie against the director or any officer of the Government or against any officer or servant of the Board or any market committee or against any person acting under and in accordance with the directions of the Director, such officer or such committee.
