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 Gujarat - Section Section 5 in The Gujarat Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage Or Loss Of Property) Act, 2012 5. Cognizance of offence Any offence committed under this Act shall be cognizable and nonÂbailabie.
