The Competition Act, 2002
59. Protection of
action taken in good faith.-
No suit, prosecution
or other legal proceedings shall lie against the Central Government or
Commission or any officer of the Central Government or the Chairperson or any
Member or the Director-General, Additional, Joint, Deputy or Assistant
Directors General or Registrar or officers or other employees of the Commission
for anything which is in good faith done or intended to be done under this Act
or the rules or regulations made there under.