Section 68 in The Maharashtra Chit Funds Act, 1974
68. Protection of action taken under this Act.
- No suit, prosecution or other legal proceedings shall lie against the State Government or the Director or the Registrars or the Inspectors of Chits or the Chit Auditors or any other officers or servants for anything which is in good faith done or intended to be done in pursuance of this Act, or any rule or order made thereunder.
