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] [Entire Act] State of Odisha - Section Section 66 in The Orissa Prohibition Act, 1956 66. Action against Government. - No action shall lie against the Government or against any Prohibition, police or other officer for damages in any Civil Court for any act done in good in faith or ordered to be in pursuance of this Act.
