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 Assam - Section Section 41 in The Assam Fire Service Act, 1985 41. Indemnity. - No officer of the police and no member of the fire service shall be liable to damages on account of any act done by him in the bona fide belief that such act was required for the proper execution of his duties under this Act.
