Section 13(2) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
(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.
