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 0] [Entire Act]

State of Uttarakhand - Section

Section 25 in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

25. Procedure.

- The proceeding under Sections 5 and 22 of this Act shall, as far as possible, be governed by the provisions of the Code of Criminal Procedure, 1973, and the offences under these sections shall be bailable and non-cognizable.