No suit or other legal proceeding shall lie against the Central Government or a State Government and no suit, prosecution or other legal proceeding shall lie against any person for anything in good faith done or intended to be done in pursuance of this Act. 15. [Amendment of Act 52 of 1974.] Rep. by the Repealing and Amending Act, 2001 (30 of 2001), s.2 and the First Schedule (w.e.f.3-9-2001). 16. Repeal and saving.—

(1) The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Ordinance, 1988 (Ord. 7 of 1988), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act. 7