Section 127 in Karnataka Co-Operative Societies Act, 1959
127. Indemnity.
- 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] [Inserted by Act 3 of 1980 w.e.f. 11.08.1977.] or any other person subordinate to him acting on his authority] [or against the new committee of the co-operative society or the Administrator or the Special Officer appointed under section 30 or section 30A] [Inserted by Act 70 of 1976 w.e.f. 19.07.1976.] in respect of anything in good faith done or purporting to have been done under this Act.
