Section 33 in West Bengal Societies Registration Act, 1961
33. Indemnity.
No suit, prosecution or proceeding shall lie in any Civil or Criminal Court against the Registrar or against any [Commissioner for Enquiry] [Substituted by West Bengal Act 31 of 1984, dated 12.11.1984.] appointed under section 23, and no suit or proceeding shall lie in any Civil Court against the State Government, for anything in good faith done or intended to be done under this Act or the rules.
