(4)No suit or other legal proceeding shall lie against the Central Government, the Board or any officer or other employee of the Board authorised by it in this behalf for any loss or damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any direction issued under sub-section (2).] [ Substituted by Act 17 of 1982, Section 15, for the proviso (w.e.f. 31.5.1982).]
