Section 64 in The Monopolies And Restrictive Trade Practices Act, 1969
64. Protection of action taken in good faith .-(1) No suit, prosecution or other legal proceedings shall lie against the Commission or any member, officer or servants of the Commission, the [Director-General] or any member of the staff of the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Director or the Registrar" (w.e.f. 1.8.1984).] in respect of anything which is in good faith done or intended to be done under this Act.
(2)No suit shall be maintainable in any civil Court against the Central Government or any officer or employee of that Government for any damage caused by anything done under, or in pursuance of any provisions of, this Act.
