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 145(2)] [Section 145] [Entire Act] State of Assam - Subsection Section 145(2)(a) in Instructions Relating to Liquor (a)In cases in which the employment of an officer to prosecute is considered necessary, the Excise Officer, though not formally prosecutor will assist the Court;