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Union of India - Section

Section 9 in The Marking Of Heavy Packages Act, 1951

9. Protection of action taken in good faith. [ Sections 4 to 10 substituted by Act 29 of 1961, Section 2, for Sections 4 and 5.]

No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act.