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 1] [Entire Act] State of Assam - Section Section 37 in Assam Opium Prohibition Act, 1947 37. Indemnity. - No action shall lie against any officer for damages in and Civil Court bona fide done or ordered to be done in pursuance of this Act or the Rules thereunder.
