Section 12 in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
12. Protection of acts done in good faith.
- No suit, prosecution or other legal proceeding shall lie against the State Government or an officer authorised by it to perform any function under this Act, or against any officer or employee servicing in connection with the affair of the undertaking of the Company, for anything which is in good faith done or intended to be done under this Act.
