Section 129 in The Orissa Co-operative Societies Act, 1962
129. Indemnity.
- [No, suit, prosecution or other legal proceedings shall lie against the Registrar, Auditor-General, or any person subordinate to, or acting on the authority of, any of them in respect of anything in good faith done or purporting to have been done under this Act.] [Substituted by Orissa Act No. 28 of 1991 Section 56, dated 31.12.1991, force w.e.f. 1.5.1993.]
