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 0] [Entire Act] State of Bihar - Section Section 19 in The Bihar Fire Service Act, 1948 19. Procedure. - The proceedings under Sections 8 and 16 shall, as far as possible, be governed by the provisions of the [Code of Criminal Procedure, 1898] [Now 1973 (2 of 1974).], and the offences under these Sections shall be bailable and non-cognizable.
