Section 13(1) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
(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.
