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State of Madhya Pradesh - Section

Section 10 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004

10. Offence to be cognizable and non-bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974) all offences under this Act shall be cognizable and non-bailable.