Section 21(1) in Rice-Milling Industry (Regulation) Act, 1958
(1)No suit, prosecution or other legal proceeding shall lie against [any officer or authority] [Substituted by Act 29 of 1968, section 9, for 'any person' (w. e. f. 1- 5- 1970 ).] for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.
