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 Meghalaya - Section Section 93 in Meghalaya Value Added Tax Act, 2003 93. Cognizance of offences. - Notwithstanding anything contained in the Court of Criminal Procedure, 1973, all offences punishable under this Act or Rules made there under shall be cognizable and bailable.
