Section 49 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
49. Protection of action taken in good faith.-
No suit, prosecution or other legal proceedings shall lie against the Government, the Governing Council, the Board or the members or any officer or servant of the Government or of the Governing Council or of the Board for anything which is in good faith done or purported or intended to be done in pursuance of this Act or any regulations or bye-laws.
