Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University

Category SideBar

Section 42B . Protection of action taken in good faith


1[No suit or other legal proceedings shall lie against the arbitrator for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.]

________________

1. Ins. by Act 33 of 2019, s. 9 (w.e.f. 30-8-2019).

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on Section 42B . Protection of action taken in good faith