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 2] [Section 49] [Entire Act] State of Assam - Subsection Section 49(2) in The Assam Excise Act, 2000 (2)Except for the offences punishable under sub-section (1) of Section 53, Section 54 and Section 55, which shall be non-bailable, all other offences under this Act shall be bailable within the meaning of the said Code.
