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 Maharashtra - Section Section 22 in The Maharashtra Lotteries (Control And Tax) And Prize Competitions (Tax) Act,1958 22. Offences to be bailable. All offences punishable under this Act shall be bailable.
