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] Bengal Presidency - Section Section 13 in The Bengal Places Of Public Amusement Act, 1933 13. Indemnity. - No civil or criminal proceeding shall be instituted against any person for anything in good faith done or intended to be done under this Act.
