Section 67 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
67. Protection of action taken in good faith.
- No suit or legal proceedings shall lie against the Government or voluntary organisation running the home or any officer and the staff appointed in pursuance of the Act in respect of anything which is in good faith done or intended to be done in pursuance of the Act or of any rules or order made thereunder.
