Section 5 in Haryana Registration and Regulation of Societies Act, 2012
5. Indemnity for acts done in good faith.
- No suit, prosecution or other legal proceedings shall lie against the Registrar General or any officer or official subordinate to him or acting under his authority, in respect of anything done by or purporting to have been done by him in good faith under the Act.Chapter-III Aims and Objects of Society
