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] [Section 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(3) in The U.P. Sheera Niyantran Adhiniyam, 1964 (3)An offence punishable under this Act shall be cognizable and bailable within the meaning of the [Code of Criminal Procedure, 1898.] [See now the Code of Criminal Procedure, 1973.]
