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State of Rajasthan - Section

Section 301 in Rajasthan Municipalities Act, 2009

301. Certain offences to be cognizable and bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act No.2 of 1974), an offence punishable under Sections 167, 236 [245, 297-A, 297-B and 297-C] [Substituted 'and 245' by Rajasthan Act No. 1 of 2018, dated 16.1.2018.] of this Act shall be cognizable and bailable.