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Union of India - Section

Section 42B in The Arbitration And Conciliation Act, 1996

42B. [ Protection of action taken in good faith. [Inserted by Act No. 33 of 2019, dated 9.8.2019.]

- No suit or other legal proceedings shall lie against the arbitrator for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.]