Report No. 243

10. Dy. Legal Remembrancer, Government of Nagaland.

No comments as misuse allayed is not prevalent in this State.

11. Some replies of States (enclosed to Home Ministry's letter) Chattisgarh: shall be made bailable and compoundable with permission of Court.

Uttarakhand: Bailable, cognizable and compoundable NCT of Delh.- Compoundable with permission of Court. Preliminary enquiry to be made before registration of FOR. Chandigarh Admn. Bailable, non-cognizable and compoundable. Rajastha.- bailable and compoundable.