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Union of India - Section

Section 28 in Banning of Unregulated Deposit Schemes Act, 2019

28. Offences to be cognizable and non-bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 every offence punishable under this Act, except the offence under section 22 and section 26, shall be cognizable and non-bailable.