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 Assam - Section Section 14 in Assam Prohibition of Smoking and Non-Smokers' Health Protection Act, 1999 14. Certain offences to be congniz-able and bailable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973 offences under sections 7, 8 and 9 shall be congnizable and bailable.
