Section 69B in The Karnataka Souharda Sahakari Act, 1997
69B. [ Protection of action taken in good faith. [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.]
- No suit, prosecution or other legal proceedings shall lie against the Registrar or any person subordinate to him or acting on his authority or the Director of co-operative Audit or any other person subordinate to him acting on his authority or against the new Board of the co-operative or the administrator appointed under section 38 or the Special Officer appointed under section 38A in respect of anything done in good faith or purporting to have been done under this Act.]
