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Union of India - Section

Section 67 in The Juvenile Justice (Care and Protection of Children) Act, 2000

67. Protection of action taken in good faith

.No suit or legal proceedings shall lie against the State Government or voluntary organisation running the home or any officer and the staff appointed in pursuance of this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or order made thereunder.