Section 33 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
33. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against [the Central Government or against the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of a Tribunal or of an Appellate Tribunal" (w.r.e.f. 17.1.2000).] or against the Recovery Officer for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
