Section 23 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
23. Protection of action taken in good faith.
- No suit, prosecution or other legal proceeding shall lie against the Government, the Commission, or any member thereof or any person acting under the direction either of the Government or the Commission, in respect of anything which is in good faith done or intended to be done in pursuance of the Act or of any rules made thereunder or in respect of the publication by or under the authority of the Government or the Commission of any report or paper.
