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 32] [Section 11] [Entire Act] Union of India - Subsection Section 11(2) in The Central Sales Tax Act, 1956 (2)All offences punishable under this Act shall be cognisable and bailable.
