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] [Section 47] [Entire Act] State of Assam - Subsection Section 47(2) in The Assam Fire Service Act, 1985 (2)Such plea may be proved by the production of the order directing the act, and if it is so proved, the member of the Force thereupon be discharged from liability in respect of the act so done by him.
