Section 31(2) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
(2)No suit, or other legal proceeding, shall lie against the Central Government or any of its officer or other employee or the existing, or new, Government company aforesaid or any officer or other person authorised by that company for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act.
