Companies Act, 2013
456.
Protection
of action taken in good faith.
No
suit, prosecution or other legal proceeding shall lie against the Government or
any officer of the Government or any other person in respect of anything which
is in good faith done or intended to be done in pursuance of this Act or of any
rules or orders made there under, or in respect of the publication by or under
the authority of the Government or such officer, of any report, paper or
proceedings.