Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXIX	Miscellaneous
456	Protection of action taken in good faith
Description	No suit, prosecution or other legal proceeding shall lie against the Government or any officer of the Government or any other person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made there under, or in respect of the publication by or under the authority of the Government or such officer, of any report, paper or proceedings.