Offence to be cognizable, non-baliable and non-compoundable | Surrogacy (Regulation) Act, 2021 | Bare Acts | Law Library

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The Surrogacy (Regulation) Act, 2021

43. Offence to be cognizable, non-baliable and non-compoundable.-

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

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