(1)No suit, prosecution or other legal proceeding shall lie against any person for anything is in good faith done or intended or purported to be in pursuance of this Act or any rules or orders made thereunder.(2)No suit or other legal proceeding shall lie against the Government or any officer or authority for any damage caused or likely to be caused, for any injury suffered, or is likely to be suffered by virtue of any provision of this Act or by anything in good faith done or intended to be done in pursuance of this Act or any rules or orders made thereunder.
