Section 33 in The Textile Undertakings (Nationalisation) Act, 1995
33. 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 or the National Textile Corporation or any subsidiary textile corporation or any officer or other person authorised by either of such Corporations for anything which is in good, faith done or intended to be done under this Act.
