Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Assam - Subsection Section 80(a) in The Assam Highway Act, 1989 (a)take all reasonable steps to secure medical attention for any person so injured and if necessary convey him to the nearest hospital unless the injured person or his guardian,in case he is a minor, desire otherwise,
