Section 16 in Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
16. Offences under the Act to be cognizable:
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act II of 1974), all offences under this Act, shall be cognizable and non-bailable.
