Section 12 in The M.P. Dowry Prohibition Rules, 2004
12. Protection of action taken in good faith.
- No suit or other legal proceeding shall lie against the Government, Chief Dowry Prohibition Officer, Dowry Prohibition Officer and any Police Officer or person assisting him and Probation Officer in respect of anything which is done in good faith or intended to be done in pursuance of the Act or the rules made thereunder.
