Section 31 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
31. Protection of action taken in good faith.
No suit, prosecution or other legal proceeding shall lie against the Central or the State Government or the Appropriate Authority or any officer authorised by the Central or State Government or by the Authority for anything which is in good faith done or intended to be done in pursuance of the provisions of this Act.
