Section 128 in Andhra Pradesh Co-Operative Societies Act, 1964
128. Protection of acts done in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Registrar or any person subordinate to him or acting on his authority [or any nominee of the Government] [Inserted by Andhra Pradesh Act No. 14 of 1966.] for anything which is in good faith done or intended to be done in pursuance of any provision of this Act or of any rule or bye-law made thereunder.
