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 36A] [Entire Act] State of Goa - Subsection Section 36A(4) in The Goa Excise Duty Act, 1964 (4)[ All offences punishable under this Act shall be cognizable and bailable] [Inserted by Amendment Act 18 of 1976.], [except that an offence relating to intoxicating drug or opium shall be non-bailable.] [Added by Amendment Act 9 of 1981.]
