Section 13 in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
13. Pretection of action taken in good faith.
(1)No suit, prosecution or other legal proceeding shall lie against the [Administrator, Board of management or Custodian] [ Substituted by Act 36 of 1974 Section 9 for the word "Custodian" (w.e.f. 28-6-1974).] or any officer or other employee of the Central Government or the company for anything which is in good faith done or intended to be done under this Act.(2)No suit or other legal proceeding shall lie against the Central Government or the [Administrator, Board of management or Custodian] [Substituted by Act 36 of 1974 Section 9 for the word "Custodian" (w.e.f. 28-6-1974). ] or any of the officers or other employees of the Central Government or the company 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.
