Section 27 in Punjab Women and Children Development and Welfare Corporation Act, 1979
27. Protection of action taken in good faith.
- No suit or other legal proceedings shall lie against the Corporation or any director or any officer or employee or any other person authorised by the Board to discharge any function under this Act for any loss or damage caused or likely to be caused by any thing which is in good faith done or intended to be done in pursuance of this Act.
