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Dadra And Nagar Haveli - Section

Section 74 in The Dadra and Nagar Haveli Excise Regulation, 2012

74. Certain offences to be non-bailable. - All offences punishable under this Regulation with imprisonment of two years and more shall be non-bailable and the provisions of the Code of Criminal Procedure, 1973, with respect to non-bailable offences shall apply to those offences.