Section 21 in The Additional Emoluments (Compulsory Deposit) Act, 1974
21. Protection of action taken in good faith.
No suit or other legal proceeding shall lie against the Central Government or any State Government or any officer authorised by the Central or State Government to discharge any functions under this Act, 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 this Act or any scheme framed thereunder.
