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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in The Assam Criminal Law (Amendment) Act, 1934

(3)Notwithstanding anything contained in the Code, any offence under this section shall be cognizable and non-bailable offence, for which a warrant shall ordinarily issue in the first instance.