Section 31(1) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
(1)No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer of that Government or the existing, or new, Government Company in which the undertakings of the company have vested under this Act or other person authorised by that Government or Government company for anything which is in good faith done or intended to be done under this Act.
