Section 27 in Forward Contracts (Regulation) Act, 1952
27. Power to exempt.—
The Central Government may, by notification in the official Gazette, exempt, subject to such conditions and in such circumstances and in such areas as may be specified in the notification any contract or class of contracts from the operation of all or any of the provisions of this Act. 27 A Protection of action taken in good faith.-(1)No suit or other legal proceeding shall lie in any Court against the Central Government or any member, officer or servant of the Commission for anything which is in good faith done or intended to be done under this Act, or any rule or bye-law made thereunder.(2)No suit or other legal proceeding shall lie in any Court against the governing body or any member, office-bearer or servant of any recognised association or against any person appointed under sub-section (1) of Section 13 for anything which is in good faith done or intended to be done with the approval, at the instance, of the Commission and in pursuance of this Act, or of any rule or bye-law made thereunder.
