Section 55 in The United Provinces Excise Act, 1910
55. [ [Substituted by U.P. Act No. 4 of 2018, dated 5.1.2018]
- All offences punishable under sub-section (2) of Section 60, Section 60-A, Section 62, Section 63, Section 64-A and any offence punishable for abetment of any offence under the said sections, shall be non-bailable within the meaning of the Code of Criminal Procedure, 1973.]
