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 19] [Entire Act] State of Assam - Subsection Section 19(2) in The Assam Criminal Law (Amendment) Act, 1934 (2)Any officer exercising any of the powers conferred by Section 18 may use any and every means necessary to the full exercise of such powers.
