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 West Bengal - Section

Section 18A in The Canals Act, 1864

18A. [ Offences to be cognizable and non-bailable. - [Section 18A inserted by W.B. Act 48 of 1981.]

Notwithstanding anything contained in any other law for the time being in force, an offence punishable under section 16 shall be cognizable and non-bailable.]