Section 24 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
24. Protection of action taken in good faith.
(1)No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.(2)No suit or other legal proceeding shall lie against the (2) No suit or other legal proceeding shall lie against theTrustee Committee or the Bar Council for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act or any rule made thereunder.
