(4)[ No suit or other legal proceeding shall be instituted against the Central Government ] [Inserted by Act 3 of 1912, Section 7. ][* * *] [ The words " the Secretary of State" omitted by A.O. 1948.][or any officer of the Post Office in respect of anything done, or in good faith purporting to be done, under any rule made under clause (e) of sub-section (2). ] [Inserted by Act 3 of 1912, Section 7. ]
