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State of Rajasthan - Section

Section 7 in Rajasthan Police (Incitement to Disaffection) Act, 1979

7. Offence to be cognizable and non-bailable.

- Notwithstanding anything contained in the code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence under this Act shall be cognizable and non-bailable.