The Prohibition of Child Marriage Act, 2006
15. Offences to be cognizable and non-bailable.-
Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under this Act shall be cognizable and non-bailable.
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The Prohibition of Child Marriage Act, 2006 15. Offences to be cognizable and non-bailable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under this Act shall be cognizable and non-bailable. |
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