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] [Section 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(i) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (i)the offences specified in clauses (b), (d) and (e) of [section 48 and sub-section (1) of section 50] [Substituted by Act VII of 2001, Section 3.] shall be non-bailable, and
