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 19 in The Assam Liquor Prohibition Act, 1952 19. Indemnity. - No action shall lie against any officer for damages in any Civil Court for any act done bona fide or ordered to be done in pursuance of this Act or the rules thereunder.
