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 20] [Entire Act] State of Assam - Subsection Section 20(b) in The Assam Liquor Prohibition Act, 1952 (b)that the health of such person shall be seriously and permanently affected if such person is not permitted to use or consume such liquor; or
