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 52] [Entire Act] Bombay Presidency - Subsection Section 52(5) in Bombay Police Act, 1951 (5)No civil suit shall be maintainable in respect of any loss or injury for which compensation has been granted under this section.
