Section 29 in The Smith, Stanistreet and Company Limited (Acquisition and Transfer of Undertakings) Act, 1977
29. Protection of action taken in good faith.-
No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer of that Government or the Custodian of the undertakings of the Company or the Government company or any officer or other person authorised by that Government or the Government company for anything which is in good faith done or intended to be done under this Act.
