Section 13 in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
13. Protection of act done in good faith.
- No suit, prosecution or other legal proceeding shall be instituted against the Government or any officer, authority or person empowered to exercise the powers or perform the functions by or under this Act for anything which is in good faith done or intended to be done under this Act or under the rules or orders made thereunder.
