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 193 in Instructions Relating to Liquor 193. Liability to bear cost of replacement. - Uniforms issued by Government remain Government property and a man who negligently looses or prematurely wears out his uniform is liable not only to bear the cost of replacement but to punishment in addition.
