46. Protection of action taken in good faith .- [(1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or ][any rule or order] [ Substituted by Act 68 of 1980, S.6, for " the rules" .][made thereunder.] [Section 46 renumbered as sub-Section (1) thereof by Act 68 of 1980, Section 6 ]
(2)[ No suit or other legal proceeding shall lie against the Central Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done under this Act or any rule or order made thereunder.] [ Inserted by Act 68 of 1980, Section 6.]
