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] [Entire Act] State of Maharashtra - Section Section 300A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 300A. [ Offences under section 189 to be cognizable and bailable. [Section 300A was inserted by Maharashtra 2 of 2012, Section 27 (w.e.f. 4-8-2012).] - The offences under sub-sections (9) and (13) of section 189 shall be cognizable and bailable.]
