22. Offence to be cognizable and non-bailable.
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under this Act shall be cognizable and non- bailable.
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22. Offence to be cognizable and non-bailable. Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under this Act shall be cognizable and non- bailable. |
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