Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Chattisgarh - Section

Section 15 in Chhattisgarh Protection of Depositors Interest Act, 2005

15. Anticipatory bail not to be granted.

- Notwithstanding anything contained in section 438 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) no application for anticipatory bail shall lie for an offence punishable under the Act.