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 West Bengal - Section Section 55A in The Court Of Wards Act, 1879 55A. [ Indemnity. - No decree or order shall be made by a Civil Court against any person for anything done, honestly and with due diligence under this Act.] [Section 55A inserted by Bengal Act 6 of 1936.]
